Section 9 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
9. Validity of Licence.
- Every licence granted under this Act shall be valid for a period of 1(one) year commencing from the first of April of the year and ending on thirty-first March of the following year, but it may be renewed for a similar period of 1 (one) year on payment of fees specified in Section 5.
