(a)[ deposited a sum of [eighty lakh rupees] [Substituted for 'five lakh rupees' vide Punjab Government Notification No. G.S.R. 8/P.A.I./14/Section 21. and 59/Amd. (46)/2003, dated 28.3.2003.]] in cash as license fee.(aa)[ deposited as security in cash or in National Savings Certificate for the fulfillment of all the conditions of his license a sum of rupees one lakh] [Substituted vide Punjab Notification dated 27.3.1998.] [in amount or given a bank guarantee of a Scheduled Bank as security for an amount equivalent to the aforesaid sum for the aforesaid purpose] [Legislative Supplement Part III dated 27.3.1989.]
