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State of Himachal Pradesh - Section

Section 5 in Himachal Pradesh Registration of Tourist Trade Act, 1988

5. Certificate of registration of a dealer.

- The prescribed authority shall, unless registration is refused under section 6, direct that the name and the particulars of the dealer be entered in the register maintained for the purpose and shall issue a certificate to the dealer in the prescribed form within a period of three months from the date of receipt of the application.