(1)On the registration of every pharmacist the Registrar shall grant such pharmacist a certificate in Form B appended to these Rules.(2)In the event of a certificate issued under sub-rule (1) being lost or destroyed the holder may, at any time during which such certificate is in force, apply to the Registrar for a duplicate certificate and the Registrar may, if he thinks fit, on satisfactory proof as to the identity of the applicant, issue such certificate on payment of a fee prescribed in Rule 47 Certificate issued under this sub-rule shall be marked "duplicate."
