(2C)The approval granted under sub-rule (2), unless suspended or cancelled, shall remain valid for a period not exceeding two years in case of a person holding an authorisation issued under rule 134B and on being satisfied, the Director General may renew the approval for a further period of two years.] [Inserted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]
