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[Cites 0, Cited by 0] [Section 30A(2)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2)(e) in The Tea Rules, 1954

(e)Notwithstanding anything contained in clauses (a), (b), (c) and (d), a tea estate which has fully utilised any permit or permits granted to it in respect of a particular five-year period may be granted a further permit or permits in respect of the same period for an area to which it is entitled for that period under any of the said clauses;