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State of Jharkhand - Section

Section 12 in Bihar Documents Writers' Licensing Rules, 1968

12. Transfer of licence.

(1)During the continuance of his licence, a document writer wishes to practice as a document writer in a registration office other than that entered in his licence, the licensing authority may, at his discretion allow the change and enter the fact in his licence:
(2)If a licence is lost or destroyed, a duplicate may on adequate proof of such loss or destruction, be issued to the licensee on payment of a fee of Rs. 1.00 for each such case.