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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Tea (Distribution and Export) Control Order, 2005

(2)Every order suspending or cancelling a Certificate of Origin shall be in writing and shall specify the reasons for the suspension or cancellation and shall be communicated to the holder of the Certificate within fifteen days of passing of such order.