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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(7) in Jammu and Kashmir Saffron Rules, 2018

(7)If the Certificate of Registration issued in favour of a dealer is lost, defaced or damaged, the dealer can apply for a Duplicate Certificate of Registration and the Registration Authority shall issue Duplicate Certificate of Registration on payment of a fee of rupees eight hundred.