Section 61(6) in Rajasthan State Dental Council Rules, 2008
(6)In the event of certificate issued sub-rules (1) and (2) being lost or destroyed, the holder may at any time during which such certificate is in force apply to the Registrar for fresh certificate and the Registrar may if he thinks fit on satisfactory proof as to the identity of the applicant, grant such certificate on payment of a fee prescribed in Rule 71. A certificate issued under this sub-rule shall be marked duplicate in Form - I.
