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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(1) in The Orissa State Electricity (Supply) Rules, 1962

(1)If any certificate of any security is worn or defaced, the appropriate Registrar shall on surrender of the certificate and payment of fee of three-rupees, issue a new certificate to the person entitled to the surrendered certificate.