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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in The U.P. Fruit Nurseries (Regulation) Act, 1976

(1)A licence granted under Section 4 shall be valid for such period, as may be prescribed, and on application made in that behalf and upon payment of the prescribed fees, be renewed, from time to time, by the Licensing Authority for such further period as may be prescribed.