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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(1) in Bihar Boiler Operation Engineer's Rules, 1960

(1)Whenever the holder of a certificate proves to the satisfaction of the Chairman that the certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted on payment of a fee of Rs. 15 a duplicate certificate to which, by the record so kept as aforesaid, he appears to be entitled. The duplicate certificate shall have for all purposes the same validity as the original certificate.