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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 13(2) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016

(2)Any sum paid by the lodger or by a customer in excess of the fare rates fixed shall be refundable to the lodger or to a customer by the tourism unit operator or the travel agent/ tour operator or the guide or the adventure sports operator, as the case may be, through the prescribed authority.