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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Shops and Establishments Act, 1988

(3)An applicant for the renewal of a registration certificate under subsection (2) shall, until communication of orders on his application, be entitled to act as if the registration certificate had been renewed.