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[Cites 0, Cited by 0] [Section 34I] [Entire Act]

Union of India - Subsection

Section 34I(4) in The Tobacco Board, Rules, 1976

(4)Subject to the provisions of sub-rule (3) the committee shall consider the applications for licence as commercial graders in accordance with sub-rule (7) and take such decision either granting or renewing the licence of refusing to grant or renew the licence as deemed fit.