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State of Madhya Pradesh - Section

Section 8 in The M.P. Vritti Kar Niyam, 1995

8. Issue of a duplicate copy of certificate.

- If a certificate of registration granted under these rules is lost, destroyed or defaced or becomes illegible, the holder of the certificate shall apply to the Profession Tax Assessing Authority for grant of a duplicate copy of such certificate and thereupon such authority shall, after such verification as it may consider necessary, issue to the holder of certificate a copy of the original certificate after stamping thereon the words "Duplicate Copy".