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

State of Uttar Pradesh - Subsection

Section 3B(1) in U.P. Sugarcane Cess Act, 1956

(1)A licence granted under Section 3-A shall be valid for the period of twelve months commencing from October 1. each year, but may on application made, not less than thirty days before expiry of the said periods be renewed from time to time for a period not exceeding twelve months reckoning from October 1, subject to payment of such fees as may be prescribed.