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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Tobacco Board, Rules, 1976

(2)
(a)The registration as a curer has to be renewed every year and, unless so renewed, the registration shall cease to be effective on the expiry of the year for which it was granted.
(b)The application for such renewal shall be made to the Secretary or such other officer of the Board as may be authorized by the Chairman in this behalf.