Section 56 in Tamil Nadu Entertainments Tax Rules, 1939
56. [ [Substituted by G.O. Ms. No. 2213, Revenue, dated the 31st July 1953.]
Where a permit or certificate granted under these rules is lost or accidentally destroyed, a duplicate of the permit or certificate, as the case may be, may be granted on payment of a fee of one rupee and the same shall be superscribed "duplicate".]
