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

Union of India - Subsection

Section 33A(6) in The Tobacco Board, Rules, 1976

(6)If for any reason the Secretary or other officer considers that registration or renewal of registration should not be granted to an applicant, the matter shall be placed before the Committee which, after making such inquiry as it deems fit, may either grant or refuse such registration or renewal of registration.