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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2)(b) in Bihar Entertainments Tax Rules, 1984

(b)If the original certificate of registration is reported to have been defaced or have become illegible, the defaced or illegible certificate shall be returned with the application for the issue of the duplicate certificate.