Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(8)(b) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(b)In the event of lose or damage of the Identity Card, the member shall immediately intimate the same to the Chief Executive Officer requesting him to issue a duplicate thereof. After conducting such inquiry, if the Chief Executive Officer is satisfied, he may issue a duplicate Identity Card to the member.