Section 21 in Jammu and Kashmir Reservation Act, 2004
21. Duplicate certificate
- If a certificate of being member of any of the reserved categories, issued under the Act, is lost, damaged or destroyed and the applicant desires to have a duplicate certificate, the Competent Authority may, after due verification of the genuineness of the applicant's statement, issue within fifteen days from the date of such application, a duplicate certificate recording thereon in block letters the word "Duplicate" or refuse to issue such certificate communicating the reasons of refusal to the applicant.
