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

Union of India - Subsection

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

(3)Where the registration is cancelled, the decision of the Committee together with the reasons therefore shall be communicated by the Secretary within fifteen days of the decision to the persons concerned and the cancellation shall be effective only from the date of such communication.