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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Sikkim - Subsection

Section 23(3) in Sikkim Fire Services Act, 1981

(3)A licence granted under this section shall be valid for the period of one year (specified therein) and may be renewed from time to time for such period and on payment of such fees not exceeding rupees fifty and on such conditions as may be prescribed.