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

Union of India - Subsection

Section 4(1) in The General Grading and Marking Rules, 1988

(1)The Certificate of Authorisation shall be valid for a period of five years from the date of issue and thereafter, will be renewed on the basis of grading performance and on application by the packer, for subsequent financial years.