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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Tobacco Board, Rules, 1976

(3)On receipt of a copy of the order under sub-rule (2), the Board may make a representation to the Central Government, against the said order and the Central Government may, after considering much representation, either cancel modify or confirm the order passed by it under sub-rule (1) or take such other action as may in its opinion be just or expedient.Chapter - IV