Section 3(3)(ii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(ii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989

(ii)The issue of permit may be refused or withheld by the Competent Authority after giving reasonable notice to the applicant and for reasons to be recorded in writing.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(3)(ii) in The Plants, Fruits And Seeds (Regulation Of Import Into India) Order, 1989