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[Cites 0, Cited by 4] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(2) in Tripura Markets Act, 1979

(2)The application for renewal shall be made at least three months before the expiry of the period for which the licence is valid :Provided that the licensing authority may waive this condition in individual cases if sufficient cause is shown for not filing the application in time.