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

State of Jharkhand - Subsection

Section 7(1) in Bihar State Regulation of Cold Storages Act, 1992

(1)A licence granted under Section 6 shall be valid for such period, as may be prescribed and may on application made in that behalf and upon payment of the prescribed fees, be renewed, from time to time, by the Licensing Officer for such further period as may be prescribed.