Section 16(3) in The Orissa Veterinary Practitioners Rules, 1976
(3)In the event of a certificate issued under Sub-rule (2) being lost of accidentally destroyed the holder may at any time during which such certificate is in force apply to the Registrar for a fresh certificate, and the Registrar may on satisfactory proof as to the identity of the applicant, grant a duplicate certificate on payment of the fees prescribed for the purpose in Rule 26.
