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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(6) in The Delhi Prevention of Food Adulteration Rules, 2002

(6)The licensing authority may after giving an opportunity of being heard to the licensee or deemed licensee, cancel this licence if it comes to a conclusion that there has been violation of conditions of licence or deemed licence, apart from taking any other legal action the Act.