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

Union of India - Subsection

Section 33B(4) in The Tobacco Board, Rules, 1976

(4)Any person, whose certificate of registration or its renewal is cancelled by the Committee, may represent to the Board for revision of the decision of the Committee within thirty days of the communication of the decision to such person and the Board shall, after giving the person concerned a reasonable opportunity to explain, pass such orders as it deems fit.