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[Cites 0, Cited by 0] [Section 34I(7)] [Section 34I] [Entire Act]

Union of India - Subsection

Section 34I(7)(b) in The Tobacco Board, Rules, 1976

(b)In renewing or refusing to renew the licence of any person as commercial grader, in addition to the matters mentioned in clause (a), regard shall be had also to whether the commercial grader has been complying with the provisions of the Act, these rules and any regulations made under the Act, terms and conditions of licence and directions of the Board issued from time to time and whether the commercial grader has been maintaining the registers required to be maintained and submitting the returns required to be submitted by him, as the case may be, under rule 34J.