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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(3) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978

(3)Notwithstanding anything contained in sub-section (2) the prescribed authority may remove from the register the name of the person in whose favour the certificate was issued and cancel the certificate of registration if the successor is not qualified to be registered under this Act.