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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(7) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(7)In case the provisional certificate is lost or destroyed, mutilated or damaged, the owner shall apply to the authority, to issue a duplicate certificate upon payment of fee of five hundred rupees and contain such particulars as per Annexure 4.