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State of Arunachal Pradesh - Section

Section 35 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016

35. Renewal of certificate.

- The tourism unit operator or travel agent/tour operator or guide or adventure sports operator, as the case may be, registered under this Act shall get renewed the registration certificate after a period of one year from the date of issuance of registration certificate by the prescribed authority and shall also pay renewal license fee as may be prescribed.