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

Union of India - Subsection

Section 34A(6) in The Tobacco Board, Rules, 1976

(6)The decision of the Committee refusing registration or its renewal along with the reasons for such decision shall be communicated by the Secretary or other officer authorized under sub-rule (2) to the applicant within fifteen days from the date of the decision.