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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(4) in The Tobacco Board, Rules, 1976

(4)On receipt of applications for registration or renewal of registration as grower, the Secretary or other officer authorized under sub rule (1) of rule 33 shall scrutinize the applications and may make such inquiry as he deems fit and if after such enquiry he is satisfied that the applicants satisfy the criteria laid down by the Committee, constituted under sub-rule (2), he shall grant registration, or renewal of registration, as the case may be.