Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(6) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

(6)Where a certificate of registration is lost or destroyed, the holder of the certificate shall forthwith apply to the authority who had issued the certificate, for the issue of a duplicate certificate of registration. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees two.