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

[Cites 0, Cited by 0] [Section 34A(8)] [Section 34A] [Entire Act]

Union of India - Subsection

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

(b)In renewing or refusing to renew registration as a curer, in addition to the matter mentioned in clause (a) regard shall be had also to whether the registers required to be submitted by the curer are being maintained and submitted or not, and his past conduct in complying with the provisions of the Act, these rules, any regulations of the Board, conditions of registration and stipulations that may be made by the Board from time to time.

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Union of India - Subsection

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