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

State of Himachal Pradesh - Subsection

Section 4(3) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015

(3)Every licence granted under this section shall be valid for a period of five years from the date of its issue and it may be renewed from time to time on payment of such fee and in such manner and on fulfilment of such conditions as may be prescribed.