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

Union of India - Subsection

Section 34K(4) in The Tobacco Board, Rules, 1976

(4)Any person whose licence has been cancelled by the Committee may represent to the Board for the 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 on the representation as it deems fit.