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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1)(b) in The Tea (Distribution and Export) Control Order, 2005

(b)that the licensee or permanent licensee has not observed or performed his contractual obligation to a foreign buyer or seller relating to any contract for export of tea or for import of tea as the case may be;