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State of Jharkhand - Section

Section 37 in Jharkhand Tourism Development and Registration Act, 2015

37. Certificate not to be assigned without permission.

- Any person who lends, transfers or assigns the certificate of registration issued under this Act, without the permission in writing of the prescribed authority, shall be punished with simple imprisonment for a term which may extend to six months or with fine not exceeding Rs. 50,000.00 or with both.