Section 9 in The Rajasthan Shops and Commercial Establishment Rules, 1959
9. Loss of Certificate.
- Where a certificate granted under these rules is lost or accidently destroyed, a duplicate copy may be granted on payment of a fee of [Rs. 20/-] [Substituted by Dated 19-6-2000, published in Rajasthan Gazette Extraordinary, part IV-C, dated 26-6-2000, page 47(1).].
