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

State of Himachal Pradesh - Subsection

Section 10(2) in Himachal Pradesh Registration of Tourist Trade Act, 1988

(2)Notwithstanding anything contained in sub-section (1), any person already operating a hotel in a tourist area on the date a notification under clause (g) of section 3 is issued shall apply for registration within three months from the aforesaid date.