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[Cites 0, Cited by 0] [Section 33D] [Entire Act]

Union of India - Subsection

Section 33D(7) in The Tobacco Board, Rules, 1976

(7)Where the registration or its renewal is refused by the Committee, the reasons for such decision shall also be communicated to the applicant along with the decision within fifteen days from the date of the decision and the fee paid by applicant shall, subject to the orders passed on the representation, if any, made under sub-rule