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State of Himachal Pradesh - Section

Section 44 in Himachal Pradesh Registration of Tourist Trade Act, 1988

44. Certificate not to be assigned.

- Any person who lends, transfers or assigns the certificate of registration issued under this Act, without the permission in writing of the prescribed authority, shall be punishable with imprisonment for a term which may extend to six months or with fine not exceeding ten thousand rupees or with both.