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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Tea (Distribution and Export) Control Order, 2005

(1)Every business licence for an exporter shall be valid for a period of three years from the date of its issue and every business licence once renewed shall also remain valid for a further period of three years from the date of its renewal unless the business licence is cancelled or suspended during the validity period.