28. [ Duration of import license. [Substituted by S.O. 1136, dated 10.4.1964 (w.e.f. 11.4.1964).]
- A license, unless, it is sooner suspended or canceled, shall be [valid for a period of three years from the date of its issue] [Substituted by G.S.R. 604(E), dated 24.8.2001, for " valid upto the 31st December of the year following the year in which it is granted" (w.e.f. 1.1.2003).]:[Provided that if application for a fresh license is made three months before the expiry of the existing license the current license shall be deemed to continue in force until orders are passed on the application.] [Substituted by S.O. 1136, dated 10.4.1964 (w.e.f. 11.4.1964).][28-A. Duration of Registration Certificate. [Inserted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).]- A Registration Certificate, unless, it is sooner suspended or canceled, shall be valid for a period of three years from the date of its issue:Provided that if the application for a fresh Registration Certificate is made nine months before the expiry of the existing certificate, the current Registration Certificate shall be deemed to continue in force until orders are passed on the application.]
