Section 17 in Registration and Licensing of Industrial Undertakings Rules, 1952
17. Revocation of licences.
- The Ministry of [Industrial Development] [Substitued by G.S.R. 270(E), dated 14th June, 1974] shall, before exercising its power of revocation of a licence under sub-section (1) of Section 12 of the Act, give an opportunity to the licensee to state his case.
