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State of Arunachal Pradesh - Section

Section 24 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016

24. Certificate not to be assigned without permission.

- Any person who lends transfers or assigns the certificate of registration issued under this Act, without the permission in writing of the prescribed authority, shall be punishable with imprisonment for a term which may extend to six months or with fine not exceeding ten thousand rupees or with both.