Section 6(8) in Gujarat Value Added Tax Rules, 2006
(8)A registered dealer may obtain a duplicate copy of a certificate of registration or of an additional copy thereof issued to him in the event when the certificate of registration or additional copy thereof is lost, destroyed or defaced. A fee of rupees one hundred shall be payable on an application for a duplicate copy of a certificate of registration or of an additional copy thereof under this sub-rule. The fee shall be paid in court fee stamps.
