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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(3) in Bihar Inland Vessels Rules, 2013

(3)If a duplicate certificate of registration has been issued upon the original having been lost and the original is subsequently found by the holder of the duplicate certificate, the original certificate shall be deposited forthwith by him to the registering authority.