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Union of India - Section

Section 42 in Rubber Rules, 1955

42. Power to revoke or cancel licence.

- The Board may, at any time, after affording a reasonable opportunity to the licensee to be heard, revoke or cancel any licence if it is satisfied that the licensee obtained the licence by misrepresentation of facts or fraud or if he contravenes any of the provisions of the Act or rule made under the Act or conditions of the licence.