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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in Punjab Public Carrier Goods Agents Licensing Rules, 1979

(1)If at any time a licence is lost, destroyed or torn or otherwise defaced so as to be illegible the licensee shall forthwith apply to the licensing authority for the grant of a duplicate licence.