Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] Union of India - Subsection Section 4A(3) in The Cold Storage Order, 1980 (3)Where the applicant is refused permission, the application fee paid by the applicant with his application shall not be refunded to him.
