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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(2)(a) in Bihar Entertainments Tax Rules, 1984

(a)If a certificate of registration granted under sub-rule (1) is lost, destroyed, defaced or has become illegible, the proprietor shall immediately report the fact to the authority specified in sub-rule (1), and the said authority shall, on application made by such proprietor and on payment of the fee prescribed in rule 40, grant him a duplicate certificate of registration.