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

State of Assam - Subsection

Section 5(3) in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000

(3)Every licence granted under this Act may be renewed immediately before the expiry of the period of its validity by the competent authority in such manner and on payment of such fees as may be prescribed :Provided that the period of validity so extended together with the original period of validity shall not exceed twenty four months.