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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(4) in Prize Competitions Punjab Rules, 1957

(4)No application for the grant or renewal of a licence shall be entertained unless the amount of the fee in each case is paid or sent as aforesaid, provided that if the licence is not granted or renewed, the applicant shall be entitled to refund of the fee paid by him.