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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(3) in The Tamil Nadu Catering Establishments Rules, 1959

(3)The fee for the amendment of the certificate of registration shall be [rupees thirty] only in addition to the amount, if any, by which the fee that would have been payable if the certificate of registration had been originally issued in the amended form, exceeds the fee paid for the certificate of registration.]