Section 121 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
121.
(i)Duplicate copy of certificate of examination conducted by the Board, shall be issued on receipt of an application for the same [* * *] [Certain words deleted, vide Notification No. 1/Mt./72-71, dated 3-6-1971.]. The application should invariably be accompanied by an affidavit duly made in the form given below on a duly stamped paper and properly endorsed and attested by a Magistrate of the First Class under his Court seal or by a Notary under his notaries seal.Form of AffidavitI........son of............occupation........... residing at........do hereby solemnly declare on oath that my certificate on having passed the........Examination of the........from........ Institution, has been actually lost or destroyed and that it is my true statement.Dated..........19 .........(Signature of the Deponent)Verification"I, deponent do hereby solemnly verify that the contents of this affidavit are true to my knowledge and that nothing therein contained in false and that nothing therein is concealed. So help me God."dated at this ....... 19.................................(Signature of the Deponent)Address ...........(ii)[* **] [Paras (ii) and (iii) deleted by Notification No. 1/Mt./72-71, dated 3-6-1971.](iii)[* * *] [Paras (ii) and (iii) deleted by Notification No. 1/Mt./72-71, dated 3-6-1971.]
