-- 141 noMW qttUeJ meal15 any article aotMed by f i e d o v ~ r ~ t , i n the ~ffic&$ G&e#,g fbr the :. purposes of this.Act; '
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(i) re*$&@@ kkans prescx~ed 'by rules ma& dda'tiW:& . .
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ra-g w r u v r i ~ - ~ ~J LIUULIUU YLW ut: uwsuieu LU . .
have been a%pt$d, for regi&ration. -
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issued by .the,pri&ribed ma~a$ty,:uihile carrykg on busine~s -in-the;~.ecXed totikist area. "..I ' -:.
33
-! ,t> : ' - -. < j;: f , ' * .. - - ,,:<.-& 2{1: 1: ia @e- . . puxprj$*-,, ; ,, -
given
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40
(a) Name of the Hotel.
(b) h a where the hotel is operated.
tc) This Certikate is valid upto . . .
Place:-
Dated :-
43
, I I d I
Nbw, ttierefdie, & is hereby given to you to show cause wiWn f3RtSffffda?d fro& tB&@te of its r&i* a& to why your name shdad flot bb removed from ihe registm &d .- i:b*gw2 ah&&& Ofi & ' ~ W
M v e . If h~ r e p l Y ~ i ~ ~ & ! & t f e d ~ - & ~ ~ ~ & ~ ~ ~ b e ~ & a f ~ ~ o u f l d s ~ n & i i t i ~ ~ ~ are coma and on as;umptim, an ord&.s&d w
passed by me rem&ijrPom da!iieJi$ii thb f@&@@&id tke a e ~ ~ s i &%id car,&lifia'. y;,%:+3;L; .J )I ( mm@&&$ 1 .
(indicate in detbll &~~$f!&&
. " =., . )- ,m,&eji jg '&$ -8 dfhmedf*nw.:"!'
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(iv) You have, been c o n m e under section . . . of&
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(Order Book)
' - ( k r u l e 7 )
F h ..., Place ...
. - -- the Order ordered with size, - - - _ I.--.2. . . --T-; -.-- - -_.. -- . -- .- .- __-_ rix ;. $i:;:- :S,IG!' ; , . ~ , ~ l * r - : , , ~ - r ,J l . - . j~d IC r , ! ~ i ~ ~ ~ : ~ ~ .,I - < : .~ql~lfl,; gtrni!h fibfri! ' +.+& 7:
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Da% hy
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:-f&,;i*d Address:
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49
l/We submit that m F h r Rg~stration Certificate issued under Mo. ... date^#+;^ ,has been lost/damaged/ /destroyed. I, therefore, r m t t h a t duplicate cerncate may kindly be issued inmy.fav~u~. The other particdad '
of my business are as under:--
50
Notification 5/16/8i:rn~d0~. III h exercise O f r f 3 ~ f B cbhfdned by stbrqectian SwteWp ,(Fih&i&Jr ~i~~e~.4Wtr.exnrnent of. Gaa;
~-&gj& [QU eg~ apeMt@ Autbaitx md-the
::!(-I :tm zi id*, :h T. J. Edsira, Ilnddr Secretaty (STE). $dgb3,;j iqjg&Z ,
" + . . . *,' 8 ' ' '
Departm2n€ of Tourism
I , . . - L > < . 3 t Q i
~-tino%al~ptte&&H~Sdig' . '
dated 16-7-1998 (SuppIement)]
52
Notification In exeraise of the power9 sonfeGed by clause
(&) of sgctios 2 of- t$e Goa, Daman and Diu RegiaraSojll of -it Bade Act, 1982 (lQ of 1982), the ~avemmek of Go& D m and Diu hereby hatiGBsTZhe haji'cJ,icfa-ft'i an'&.curias to be the notified *&d~s . fb ; w; p ~ p s e s of the, said-Act:
By order and in;-aih~~bf :the -Adminimtar ,, ,," "
, '$ G~?. D;@qw@d . .EJ. TSZJ +.-, D~u. , -. . , *":.n -.
E R. dwi , under &ctBtaty (s. T E.)
54
- 56 -
emplmmt incentive an'd major foreign =change earned for the couhtly.
The Go-ent of h &@r comiderhlg a the aspects in the .m~$! .~~L;e~@ bl order to achieve p f ~ ~ k and pf&ed gro* of ' tourism aavjti-
I --- a se ie2& df' 7"'- t .
. . r m k f b , other related matter co,mected with tke .hadaGent of
purism @d~gtry Sh*
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s.qDapaEtI5ent. -
f- . % - < % . ,
liy) ~ & * d ~ r & ~ ~ e d . O n ZndUsw units apply io of Tourism -
h&stry*
- .
The f~q$&w d.t~b~$&;@rbject shaU he+ a r a t o ~ s a t i ~ ~ & & ~ ~ ~ ,, kr* ' -q-*a:tw as fndustry fw all ~ a t u ~ @ - ~ ~ & e i s ^ ' w p t those as move:
(3Jl Mads:
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