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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(3) in West Bengal Electrical Licensing Rules, 2017

(3)The permit granted under sub-rule (2) shall be renewed in every ten years and where the same is not revalidated at all even within six months from the date of its expiry, the said license shall be treated as cancelled. The fee for renewal shall be as mentioned in Annexure IV and shall not be refunded on any account.