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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(4)Any application for renewal of licence, received after three months from the date of expiry of the period of licence shall be treated and processed as an application for fresh licence.