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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in The Tobacco Board, Rules, 1976

(3)Where a registration or its renewal cancelled, the decision of the Committee together with the reasons therefor shall be communicated by the Secretary within fifteen days after the decision is taken to the person concerned and the cancellation shall be effective only from the date of such communication.