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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

(5)If the registration certificate is lost or mutilated, a certified copy of the same can be obtained from the Divisional Forest Officer or his gazetted assistant on payment of rupees ten. While issuing the certified copy of the mutilated registration certificate, the latter shall be destroyed by the authority issuing such copy who shall record a statement of having done so.