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Union of India - Section

Section 7 in Rent A Cab Scheme, 1989

7. Duration of licence.-

A licence granted or renewed under paragraph 6 shall be valid for a period of five years from the date of grant or renewal:Provided that in the case of licenses granted in respect of branch officesreferred to under clause (3) of paragraph 4, the validity of such licence shall be restricted to the validity of the licence granted in respect of main office.