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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(6) in The Orissa Veterinary Council Rules, 1997

(6)In the event of loss or destruction of the registration certificate, the holder may, at any time during which such certificate is valid, apply in Form No. XII, on payment of Rs. 10 (rupees ten) as fee for duplicate registration certificate. The Registrar on being satisfied shall grant a duplicate certificate. The certificate issued under this rule shall be marked "Duplicate" in red ink in block letters on top right hand corner of this certificate.