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State of Uttar Pradesh - Section

Section 9 in The U.P. Godam Niyamavali, 1972

9. Issue of duplicate licences.

- A duplicate licence shall be granted on payment of the fee prescribed in Rule 4 and after getting an indemnity bond executed by the applicant indemnifying Government against any loss or damage which may be caused by anyone using the licence lost by the applicant and shall bear on its face the number and date of the original licence in lieu of which it issued and shall be stamped "duplicate".