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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Bombay Presidency - Subsection

Section 63(2) in The Bombay Dentists Rules, 1951

(2)In the event of a certificate issued under sub-rule (I) being lost or destroyed the holder may at any time during which such certificate is in force apply to the Registrar for a fresh certificate and the Registrar may if he thinks fit on satisfactory proof as to the identity of the applicant, grant such certificate on payment of a fee of Rs. 5. A certificate issued under this sub-rule shall be marked "duplicate".