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

State of Himachal Pradesh - Subsection

Section 5(4) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014

(4)In the case of any change in the place of premises of business of the licensee, a fresh application for license shall be made in writing to the Licensing Authority and such application will be accompanied by a fee of rupees five hundred.