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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Forward Contracts Tax Rules, 1951

(2)Any registered dealer may obtain from the appropriate Assessing Authority, on deposit of a fee of one rupee in the appropriate Government treasury, a duplicate copy of any registration certificate, which has been issued to him and which may have been lost, destroyed or defaced.