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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The General Grading and Marking Rules, 1988

(3)If after careful consideration of the explanation furnished, if any, by the authorised packer, the competent authority decides to suspend or cancel the Certificate, the concerned packer shall be so intimated with instructions to discontinue forthwith grading and marking of the commodity and to surrender Certificate of Authorisation, grading and marking equipments, Agmark labels and containers bearing Agmark replica etc. to the Directorate.