Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Rajasthan - Subsection Section 25(9) in Rajasthan Fisheries Rules, 1958 (9)When the licence is lost or destroyed, the Agency may agree to give another licence which shall be a duplicate of the original on payment of Re. 17-. The original licence which is lost or destroyed shall be considered as cancelled.
