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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2)(q) in The Tea Act, 1953

(q)the procedure for the grant or issue of licences, permits and permissions under this Act, the time within which such licences, permits or permissions shall be granted or issued including, in particular, the publication of notices calling for applications and the holding of such inquiry in regard thereto as may be necessary in the circumstances;