Section 4(3) in Cardamom (Licensing and Marketing) Rules, 1987
(3)[ Spices Board may, if it is satisfied as to the suitability of the applicant as per sub rules (4) and (5) as applicable, issue license in the specified form, as the case may be.] [Substituted by Notification No. G.S.R. 215(E), dated 8.3.2018 (w.e.f 26.2.1987).]
