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Union of India - Section

Section 17 in The Registration Of Foreigners Rules, 1992

17. Duplicate certificate of registration

.-If any certificate of registration, issued under these rules is lost or destroyed, the foreigner to whom it was issued, shall make or send to the Registration Officer of the district of his registered address a report of circumstances in which it was so lost or destroyed together with an application in writing for the issue of a duplicate copy of the certificate of registration.