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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in Punjab Petition Writers (Revenue) Rules, 1982

(2)Where the application for renewal is made within the time specified in sub-rule (1) the applicant shall, for the purposes of these rules, be deemed to be a licensee even during the period the application remains pending with the Licensing Authority.