Section 34A(8)(a) in The Tobacco Board, Rules, 1976

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Union of India - Subsection

Section 34A(8)(a) in The Tobacco Board, Rules, 1976

(a)In registering or renewing the registration or refusing to register or renew the registration of a person as a curer of Virginia tobacco, regard shall be had to -

(i)the equipment and other facilities which the applicant has and the experience of the applicant in curing Virginia tobacco;

(ii)the production policy of the Board regulating production;

(iii)the total quantity of tobacco expected to be cured in a particular region;

(iv)the total number of persons seeking registration as curers; and

(v)such other factors as the Committee may deem fit.

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Union of India - Subsection

Section 34A(8)(a) in The Tobacco Board, Rules, 1976