Section 19B in Registration and Licensing of Industrial Undertakings Rules, 1952
19B. [ Loss of registration certificate or licence. [Inserted by S.R.O. 1856, dated 1st OCtober, 1953]
- Where a Registration Certificate, a licence or a permission granted under these rules, is lost, destroyed or mutilated, a duplicate may be granted on receipt of a treasury challan of Rs. 5.]
