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

Union of India - Subsection

Section 33D(9) in The Tobacco Board, Rules, 1976

(9)Any person, whose application for registration or its renewal as nursery grower has been refused 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 thereon as it deems fit.