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State of Uttar Pradesh - Section

Section 27A in The U.P. Warehouse Act, 1958

27A. [ Duplicate of weigher, etc. [Substituted by U.P. Act XII of 1964, Section 16.]

- Where a licence granted to a weigher, sampler or classifier is lost, destroyed, torn, defaced, or otherwise becomes illegible, the licensing authority shall, in the prescribed manner and on payment of the prescribed fee, issue a duplicate licence].