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[Cites 0, Cited by 0] [Section 34H] [Entire Act]

Union of India - Subsection

Section 34H(2) in The Tobacco Board, Rules, 1976

(2)The licence as commercial grader under sub rule (1) has to be renewed every year and unless so renewed, shall cease to be renewed every year and unless so renewed, shall cease to be effective on the expiry of the year for which it is granted. An application for renewal of licence shall be made before the 30th November of the year preceding the year for which renewal of licence is sought.