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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(2)Notwithstanding anything contained in sub-section (1) any person already carrying on business of selling any notified article in a tourist area on the date, on which such article is notified under clause (k) of section 3, shall apply for registration under this Act within three months from the aforesaid date.