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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(9) in The Food Safety And Standards Act, 2006

(9)A licence unless suspended or cancelled earlier shall be in force for such period as may be specified by regulations:Provided that if an application for a renewal of licence is made before the expiry of the period of validity of the licence, the licence shall continue to be in force until orders are passed on the application.