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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in The Tea Act, 1953

(3)The owner of any tea estate or any sub-division of a tea estate to which an export quota has been allotted or any person to whom he has transferred his rights may at any time before the 21st day of March of the financial year to which the quota relates apply in writing to the Board for an export licence to cover the export of tea up to the amount of the unexhausted balance of the quota.