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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(3) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016

(3)Notwithstanding anything contained in sub-section (2), the 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 eligible to be registered under this Act.