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[Cites 0, Cited by 0] [Section 34D(2)] [Section 34D] [Entire Act]

Union of India - Subsection

Section 34D(2)(a) in The Tobacco Board, Rules, 1976

(a)The registration under sub-rule (1) as processor or manufacturer has to be renewed every year and, unless so renewed, shall cease to be effective on the expiry of the year for which it is granted.