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State of Uttar Pradesh - Section

Section 9 in The U.P. Document Writers Licensing Rules, 1977

9. Issue of duplicate licence.

- If a licence is lost, destroyed, defaced, torn, or becomes illegible, the document writer shall forthwith apply to the licensing authority for the grant of a duplicate licence. The licensing Authority, may, on being satisfied that the issue of a duplicate licence is justified, issue a duplicate licence. Every such duplicate licence shall be stamped "Duplicate".