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

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Mineral Dealer's Rules, 2000

(3)Application for renewal shall be made to the Dy. Director of Mines and Geology ninety (90) days prior to the date of expiry of the existing registration. If orders of renewal are not passed before the expiry, it is deemed to have been renewed for a period of one year.