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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Punjab - Subsection

Section 44(1) in Punjab Boiler Operation Engineers' Rules, 2001

(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, destroyed or mutilated without any fault on his part, he shall, on payment of a fee of three hundred rupees, be granted a duplicate certificate. The duplicate certificate so granted shall, for all purposes have the same validity, as the original certificate.