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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(a) in The Rajasthan Poisons Rules, 1972

(a)Subject to the provisions of rules 6 and 7, a licence granted under rule 3 shall remain in force for one Calender Year beginning from 1st January, every year. Every applicant for the grant or renewal of a licence shall make a written application to the District Magistrate in this behalf and such application shall bear a Court-fee stamp of Re. 1/-.