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[Cites 0, Cited by 6] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Food Safety And Standards Act, 2006

(3)If the food business operator still fails to comply with the improvement notice, the Designated Officer may, after giving the licensee an opportunity to show cause, cancel the licence granted to him:Provided that the Designated Officer may suspend any licence forthwith in the interest of public health for reasons to be recorded in writing.