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

Union of India - Subsection

Section 9(5) in The Insecticides Rules, 1971

(5)[A fee of rupees one hundred shall be paid for a duplicate copy of a license issued under this rule, if the original is defaced, damaged or lost.] [ Substituted by G.S.R. 371(E), dated 20.5.1999 (w.e.f. 20.5.1999).]