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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Neera (Unfermented Juice of Palms) Rules, 1960

(3)Application for renewal of licence in Form L.N. I, II, III and IV, shall be made within two months before expiry of the licence. If the District Excise Officer, decides to renew the licence, he shall ordinarily do so, in the first fortnight of June. If refusal to renew a licence is not communicated, the same will be held to be valid till a reply is received by the holder thereof.