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

Union of India - Subsection

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

(2)
(a)The registration under sub-rule (1) as processor or manufacturer has 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.
(b)The application for such renewal must reach the Head Office of the Board before the 30th November of the year proceeding the Year for which renewal is applied for;