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State of Madhya Pradesh - Section

Section 13 in M.P. Vat Rules, 2006

13. Grant of duplicate copy of registration certificate.

- If a registration certificate granted under these rules is lost, destroyed, defaced or becomes unintelligible, the Registering Authority shall on application and on payment of a fee of rupees fifty per copy, grant a duplicate registration certificate. Such certificate shall he stamped "Duplicate" in red ink.