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 87] [Entire Act] Union of India - Subsection Section 87(2) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955 (2)Every such order shall be in writing and shall specify the reasons for the suspension or revocation and shall be communicated to the licensee.
