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State of Rajasthan - Section
Section 6 in The Rajasthan Tax on Entry of Goods Into Local Areas Rules, 1999
6. [ [Deleted by Notification No. S.O. 53, dated 14.7.2014 (w.e.f. 26.3.1999).]
***]| 6. Issue of duplicate Registration Certificate.- 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 Registering Authority, if he is satisfied of such loss, destruction, defacement or mutilation on payment of a fee of rupees fifty. |