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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(1)(a) in Telangana State Electrical Licensing Regulations, 2018

(a)"The permits granted under these Regulations shall be valid for a period of five (5) I years and renewed for further period of five years at a time on payment of the prescribed fee for each category. The application for the renewal together with the permit and the challan in support of payment of prescribed fee in complete shape shall be received within 90 days before the date of expiry of the permit.