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 8] [Entire Act] State of Maharashtra - Subsection Section 8(2) in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969 (2)The Competent Authority may suspend the licence pending the passing of a cancellation order in respect thereof under sub-section (1).
