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

Union of India - Subsection

Section 34I(3) in The Tobacco Board, Rules, 1976

(3)For the purpose of any inquiry under sub-rule (2) the Secretary or other officer referred to in the said sub-rule may call for such further information as he deems fit from the applicant and such applicant shall furnish the further information so called for within the period specified by the Secretary or other officer and if the information so called for is not furnished by the applicant, the Committee may reject the application.