39A. Issue of duplicate certificate in certain cases.
- Where the Secretary or any other officer of the Board authorized by the Chairman in that behalf is satisfied that a certificate of registration licence granted under rules 33, 33C, 34, 34D, 34H, 34L, 34N or 35 has been lost, destroyed or mutilated for no fault of the holder of the certificate, the Secretary or such other officer, as the case may be, may, on an application made in that behalf by the holder of the certificate, issue a duplicate certificate of registration or licence, as the case may be.
