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

Union of India - Subsection

Section 34K(1) in The Tobacco Board, Rules, 1976

(1)The licence of any person as a Commercial grader may be cancelled by the Committee if it is satisfied that -
(a)the licence or its renewal was obtained by furnishing incorrect information; or
(b)the person has contravened any of the provisions of the Act, these rules, or any of the regulations or terms and conditions of licence or directions of the Board issued in pursuance of the Act or these rules.