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State of Tripura - Section

Section 12 in Tripura Horticultural Nurseries (Regulation) Act, 2013

12. Duplicate license.

- If the license granted to a person is lost, destroyed, mutilated or damaged, in any way, the Competent Authority may, upon an application made by the holder of the license to the Competent Authority in such Form as be prescribed and payment of the prescribed fee, issue a duplicate license.