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[Cites 0, Cited by 0] [Section 34K] [Entire Act]

Union of India - Subsection

Section 34K(3) in The Tobacco Board, Rules, 1976

(3)Where a licence has been cancelled the decision of the Committee together with the reasons therefor shall be communicated by the Secretary as soon as may be after the decision is taken to the person concerned and the cancellation shall be effective only from the date of such communication.