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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(4) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(4)If the prescribed authority is satisfied that there are sufficient ground for removal of a travel agent from the black-list it may, after recording the reasons, order his removal from such list and issue a fresh certificate of registration on payment of prescribed fee and notify the same for the information of all concerned.