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[Cites 0, Cited by 0] [Section 33B] [Entire Act]

Union of India - Subsection

Section 33B(3) in The Tobacco Board, Rules, 1976

(3)Where a certificate of registration or its renewal is 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 effectively only from the date of such communication.