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[Cites 0, Cited by 0] [Section 33D] [Entire Act]

Union of India - Subsection

Section 33D(8) in The Tobacco Board, Rules, 1976

(8), be refunded to the applicant after deducting there from the cost, if any, of remitting such amount to the applicant as soon as may be after thirty days of the decision but not later than fifteen days after the limitation for making the said representation expires on, as the case may be, the Board passes the order on the representation.