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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(4)Where a Certificate of Verification is lost or destroyed, the holder of the Certificate of Verification shall forthwith apply to the Legal Metrology Officer concerned, for the issue of a duplicate certificate of verification. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees fifty.