Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(3) in Rules Relating to the Enlistment of Person in Practice Belonging to the Indigenous System

(3)Subject to provisions of sub-rule (4), the Registrar may, if he is satisfied that the certificate has been lost, destroyed or badly mutilated, issue a duplicate certificate to the applicant on payment of a fee of rupees five only.