Section 7 in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
7. Issue of duplicate copy of certificates.
- If a certificate of registration or certificate of enrolment granted under these rules is lost, destroyed, defaced or becomes illegible, the holder of the certificate shall apply to the prescribed authority for the grant of duplicate copy of such certificate. The said authority shall, after such verification as he may deems necessary, issue to the holder of the certificate, a copy of such certificate, after stamping thereon the words "Duplicate copy".
