 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
7[72A. Endorsement of certificates and licences granted in Bangladesh.-Any certificate or licence granted by the 8[Government 9[of Bangladesh]] in accordance with the provisions of any law law for the time being in force in 10[that country], corresponding to the provisions of Chapter II or Chapter III of this Act may, on payment of the fees prescribed for the grant of a similar certificate or licence under this Act, be endorsed by- (a) the Government of any State in India, or (b) with the general or special sanction of the Government of such State, by any authority competent to grant a similar certificate or licence under this Act, and upon any such certificate or licence being so endorsed, it shall have effect as if it had been granted under this Act.]    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back