AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

44. Issue of duplicate certificates.-

Where it is shown to the satisfaction of the Registrar that a certificate of registration 5[or a certificate of renewal] has been lost or destroyed, the Registrar may, on payment of the prescribed fee, issue a duplicate certificate in the prescribed form.



Dentists Act, 1948 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys