Section 9(6)(iii) in The M.P. Motoryan Karadhan Rules, 1991

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State of Madhya Pradesh - Subsection

Section 9(6)(iii) in The M.P. Motoryan Karadhan Rules, 1991

(iii)If the Taxation Authority is satisfied that the original token issued by it is lost, destroyed, defaced or hits become illegible, it shall issue a duplicate token on payment of a fee of rupees five.

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State of Madhya Pradesh - Subsection

Section 9(6)(iii) in The M.P. Motoryan Karadhan Rules, 1991