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[Cites 0, Cited by 0] [Section 36(7)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(7)(b) in The Tobacco Board, Rules, 1976

(b)In renewing or refusing to renew the registration of any person as exporter of tobacco or tobacco products or as packer or auctioneer of or dealer in tobacco, in addition to the matters referred to in clause (a) regard shall also be had to whether the returns required to be submitted and the registers required to be maintained by applicant under rule 37 have been submitted or maintained by him within the period specified.