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

Union of India - Subsection

Section 4(2) in The Tea (Distribution and Export) Control Order, 2005

(2)Every licensee, being an exporter, desiring to convert his business licence into a permanent business licence shall make an application, three months before the expiry of the validity of a business licence, in duplicate to the Licensing Authority in Form B.