Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34K] [Entire Act] Union of India - Subsection Section 34K(2) in The Tobacco Board, Rules, 1976 (2)No licence or its renewal shall be cancelled under this rule unless the person concerned has been given a reasonable opportunity to explain.
