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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(1) in The Orissa Boiler Operation Engineers' Rules, 2000

(1)Whenever the holder of a certificate proves to the satisfaction of the Chairman that certificate granted to him under these rules has been lost, stolen or destroyed or mutilated without any fault on his part, he shall be granted on payment of rupees one hundred a duplicate certificate to which he appears to be entitled, which shall have for all purpose the same validity as the original certificate. The words "Duplicate Certificate" shall be written on such certificate and issue of such certificate shall be kept on record.