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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Telangana - Subsection

Section 30(3) in Telangana Bio-fertilizers (Monitoring and Quality Control) Act, 2006

(3)Any fee paid under sub-section (1) shall not be refundable unless the grant or renewal of any Certificate of Registration or Certificate of Manufacture or grant of duplicate copy of such certificate or renewal under this Act has been refused.