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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(4) in Haryana Tax on Luxuries Act, 1994

(4)A certificate issued under sub-section (2) shall be valid up to such period as may be prescribed; provided that if an application for the renewal of a registration certificate is made within the prescribed time the holder of the registration certificate shall be deemed to be in possession of a valid registration certificate until the registration certificate is renewed or until he is informed that the renewal of the registration certificate has been refused.