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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(4) in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989

(4)A duplicate licence may be issued on payment of Rs. 150 on proof of its loss, destruction and defacement on application by the licensee.] [Substituted by Notification No. Bha. Sa.-14/XXIX-Khadya-11-44-88, dated 29th April, 1993, published in U.P. Gazette, (Extraordinary), Part 4, section (Kha), dated 29th April, 1993.]