Section 5A(2)(iii) in The Tamil Nadu Catering Establishments Rules, 1959

[Cites 0, Cited by 0] [Section 5A(2)] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(2)(iii) in The Tamil Nadu Catering Establishments Rules, 1959

(iii)a treasury receipt showing that the appropriate fee for tire amendment of the certificate of registration has been paid in the local treasury; and

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State of Tamilnadu - Subsection

Section 5A(2)(iii) in The Tamil Nadu Catering Establishments Rules, 1959