Section 13 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
13. Loss of certificate of registration.
(1)In the event of a certificate of registration being lost, damaged or destroyed the holder thereof shall apply to the supervising authority for issue of a duplicate thereof and, on the receipt of such application, the supervising authority shall, having been satisfied about the fact of such loss, damage or destruction and on payment, by the certificate-holder, of such fee and in such manner as may be prescribed, issue such certificate.(2)Every certificate issued under Sub-section (1) shall be marked "Duplicate".
