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

State of Haryana - Subsection

Section 3(7) in Haryana Local Area Development Tax Rules, 2001

(7)Where the registration certificate granted under these rules is lost, destroyed, defaced or mutilated, a duplicate copy of the registration certificate may be granted by the assessing authority, if he is satisfied of such loss, destruction, defacement or mutilation on payment of a fee of five rupees.