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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(c) in The Tea (Distribution and Export) Control Order, 2005

(c)the volume of export of tea by the exporter holding the valid business license during the last three years was not less than 1,00,000 kgs annually.