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

State of Tamilnadu - Subsection

Section 4(6) in The Tamil Nadu Catering Establishments Act, 1958

(6)The acceptance by the Inspector of the pre-payment of the fees shall not entitle the employer making such pre-payment to the grant or renewal of a registration certificate, but only to the refund of the fees in case of refusal to grant or renew a registration certificate.