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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(a) in The M.P. Riverine Fisheries Rules, 1972

(a)If the licence granted under these rules is lost or accidentally destroyed, the Licensing Authority may grant duplicate copy of the original licence on payment of fee of Re. 1. The original licence which is lost shall he considered as cancelled.