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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Sikkim - Subsection

Section 5(2) in Sikkim Industries Licensing Act, 1982

(2)An application for renewal of licence shall be made to the licensing authority not later than three months before the date of its expiry in such form and shall be accompanied by such fees not exceeding rupees five thousand as may be prescribed.