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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(3) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(3)Notwithstanding anything contained in sub-section (2), the prescribed authority may remove from the register the name of the person in whose favour the certificate was issued and cancel and certificate of registration, if the successor is not eligible to be registered under this Act.