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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(9) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019

(9)If any authorization is defaced, lost or otherwise destroyed, the Controller, may on application of the wholesaler or fair price shop holder, as the case may be, issue, on receipt of a fee of Rs. 1500/- for wholesaler and Rs. 500/- for fair price shop holder duly deposited with Government treasury, a duplicate authorization.