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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(3) in Jharkhand Tourism Development and Registration Act, 2015

(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 the certificate of registration, if the successor is not eligible to be registered under this Act.