Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Dadra And Nagar Haveli - Subsection Section 14(2) in The Dadra and Nagar Haveli Excise Regulation, 2012 (2)The licence or permit shall be liable for cancellation if any statement made in the affidavit or any document produced with the application is found to be false or forged.
