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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1) in Tamil Nadu Padani Rules, 2017

(1)A licensee desiring to renew the licence granted under rule 4, shall make an application in the same Form as in the case of original application for licence, affixed with a Court-fee stamp of Rs.2/- (Rupees two only) on or before the 31st March of the financial year in which the licence would expire.