Section 9(2) in The Foreign Trade (Regulation) Rules, 1993
(2)The Director General or the licensing authority may by an order in writing suspend the operation of any [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] granted under these rules, where proceedings for cancellation of such [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] have been initiated under rule 10.
