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

Union of India - Subsection

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

(3)For the purpose of any inquiry under sub-rule (2) the Secretary or other officer referred to in the said sub-rule may call for such further information as he deems fit from any applicant and such applicant shall furnish such further information within the period specified by the Secretary or other officer, and if the information so called for is not furnished by the applicant, the Committee may reject the application.