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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Tea Act, 1953

(4)Every licence shall be in duplicate in the prescribed form, shall bear the date of its issued and shall be valid up to the end of the financial year in which it is issued:Provided that, save as provided in section 22, the Board shall not issue any export licence after the end of the financial year in which the application for licence was made.