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State of Goa - Section

Section 4 in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982

4. Certificate of Registration.

- The prescribed authority shall, unless registration is refused under section 5, direct that the name and the particulars of the dealer be entered in the register maintained for the purpose and shall issue a certificate to the dealer in the prescribed form within a period of three months from the date of the receipt of the application.