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

Union of India - Subsection

Section 34E(5) in The Tobacco Board, Rules, 1976

(5)Where the Committee reject any application under sub-rule (3) or refuses to grant a registration or renewal there of under sub-rule (4) it shall record the reasons for its decision. The decision of the Committee along with the reasons for such decisions shall be communicated by the Secretary to the applicant within fifteen days from the date of the decision.