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

Union of India - Subsection

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

(a)In granting or renewing a licence or refusing to grant or renew a licence as a commercial grader; regard shall be had to the equipment and other facilities which the applicant has for taking up commercial grading and also the experience of the person in grading of Virginia tobacco.