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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1) in The M.P. Electricity (Supply) Finance Rules, 1967

(1)If any certificate of any security is worn or defaced, the appropriate Registrar shall on surrender of the certificate and payment of a fee not exceeding Rs. 3 issue a new certificate to the person entitled to the surrendered certificate.