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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Tea (Distribution and Export) Control Order, 2005

(3)Where a Certificate is suspended or cancelled under this Order, the holder of the Certificate shall not be entitled to claim from the Tea Board or the Central Government any compensation or refund of any fee or any damages so occurring for such suspension or cancellation.