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

Union of India - Subsection

Section 34E(8) in The Tobacco Board, Rules, 1976

(8)Any per, whose application for registration on its renewal as a processor or manufacturer has been refused by the Committee, may represent to the Board for revision of the decision of the committee, within thirty days of the communication of the decision to such person and the Board shall, after giving the person concerned a reasonable opportunity of being heard, pass such orders thereon as it deems fit.