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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(4) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(4)Every application made under this section shall be disposed of within a period of three months from the date of receipt of the application and after its disposal, the applicant shall be intimated about its acceptance for registration.