Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(3) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984 (3)The dealer shall immediately obtain from the Registering Authority a duplicate of the certificate if the original is lost, defaced or destroyed.
