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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(6) in The Rajasthan Sales Tax Rules, 1995

(6)Where an enrollment certificate issued under these rules is misplaced, lost or destroyed, duplicate thereof may be issued by the Commissioner on an application in writing accompanied by a court fee stamps of rupees ten.