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

Union of India - Subsection

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

(2)On receipt of applications for registration or renewal of registration under rule 34 the Secretary or other officer authorized under sub-rule (1) of the said rule shall make such inquiry as he deems necessary and shall submit the applications with his recommendations to the Committee constituted under sub rule (1).