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State of Jharkhand - Section

Section 48 in Jharkhand Tourism Development and Registration Act, 2015

48. Renewal of certificate.

- The tourism unit operator or travel agent or guide or adventure sports operator, as the case may be, registered under this Act shall get renewed the registration certificate after a period of three years from the date of issuance of registration certificate by the prescribed authority and shall also pay renewal license fee as may be prescribed.