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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(1) in The Maharashtra Electricity (Supply) Rules, 1963

(1)If any certificate or any security is worn out or defaced, the Registrar shall, on surrender of such certificate, issue a new certificate, to the person entitled to the surrendered certificate on payment of a fee of Rs. 3 per certificate.