Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Punjab - Subsection Section 5(b) in The Punjab Fisheries Rules, 1956 (b)Where a licence granted under the rules is lost or accidentally destroyed, the authority empowered to grant such licence may issue a duplicate licence on payment of a fee of one rupee or the original fee of the licence, whatever is less.
