Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Courier Imports and Exports (Clearance) Regulations, 1998

(2)The registration granted under sub-regulation (1) shall valid for a period of three years, but may be renewed from time to time in accordance with the procedure provided in sub-regulation (3).