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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Tobacco Board, Rules, 1976

(3)Where any business is referred to members under sub-rule (1), a period of not less than ten clear-days shall be allowed for the receipt of replies from members and such period shall be reckoned from the date on which the notice of business is issued.