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[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(7)(i) in The Calcium Carbide Rules, 1987

(i)if the application with the accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5), the licence shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;