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[Cites 0, Cited by 0] [Section 30A(3)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(3)(c) in The Tea Rules, 1954

(c)No permission shall be granted where in the opinion of the Board the area in respect of which permission has been applied for is, having regard to the circumstances of the case, too small for an economic planation.