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NCT Delhi - Section

Section 13 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007

13. Return of the certificate of the registration.- When a certificate of registration

has been revoked under this Act, the person holding such certificate shall, within sevendays from the date of issue of the order of revocation, return it to the prescribed authority.