Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 18 in The Coir Industry (Registration) Rules, 2008

18. Period of validity .-Every registration granted to the exporter under these rules shall be valid for a period of three years and may, on application made by the exporter, be renewed for any period not exceeding three years at a time.