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Union of India - Section

Section 51 in Gold (Control) Act, 1968

51. Cancellation of licence or certificate on application by dealer, refiner or certified goldsmith.

- A licensed dealer or refiner or a certified goldsmith who discontinues, or intends to discontinue, business as such dealer or refiner or certified goldsmith, may make an application to the Administrator for the cancellation of his licence or certificate, as the case may be, and thereupon the Administrator may cancel the licence or certificate which was issued or renewed to such dealer or refiner or certified goldsmith.