Section 28(1)(b) in The Tea (Distribution and Export) Control Order, 2005

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Union of India - Subsection

Section 28(1)(b) in The Tea (Distribution and Export) Control Order, 2005

(b)that the holder of the certificate has not observed or performed his contractual obligations to a foreign buyer relating to any contract for export or distribution of tea, the label or container whereof bears any statement or marks which makes false claim for such tea or which is false or misleading and deceptive in any material particular; and

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Union of India - Subsection

Section 28(1)(b) in The Tea (Distribution and Export) Control Order, 2005