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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(d) in The Kandla Harbour Craft Rules, 1955

(d)the fee for the issue of a duplicate licence shall be half of the fee for the original licence, provided the latter is proved, to the satisfaction of the Licensing Officer, to have been lost or mislaid, or has been rendered illegible.