Section 24(2)(iv) in The Tobacco Board, Rules, 1976

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(iv) in The Tobacco Board, Rules, 1976

(iv)if the loss of nay property is due to fire, flood, earth-quake, cyclone or any other natural cause, it has been ensured that the facts were promptly reported, and proved to the entire satisfaction of the Board that the loss was unavoidable in the aforesaid circumstances.

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Union of India - Subsection

Section 24(2)(iv) in The Tobacco Board, Rules, 1976