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

State of Chattisgarh - Subsection

Section 5(5)(d) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(d)If the application for grant of a licence under sub-rule (3) is received after the expiry of the period specified therefore, the licence shall not ordinarily be granted from the date specified in clause (a) or clause (b) or clause (c) shall be granted from the date of application: