Section 10 in The National Housing Bank (Tax Saving) Term Deposit Scheme, 2008
10. Replacement of lost or destroyed term deposit receipts.
(1)If a term deposit receipt is lost, stolen, destroyed, mutilated or defaced, the person entitled thereto may apply for the issue of a duplicate receipt.(2)Every such application shall be accompanied by a statement showing particulars, such as number, amount and date of the receipt, and the circumstance attending such loss, theft, destruction, mutilation or defacement.(3)If the National Housing Bank is satisfied of the loss, theft, destruction, mutilation or defacement of the certificate, it shall issue a duplicate receipt on the applicant furnishing an indemnity bond in the prescribed form with one or more approved sureties or with a bank guarantee. The fact "duplicate receipt issued in lieu of lost receipt No...... will be mentioned on the face of such receipt:Provided that where the face value or the aggregate face value of the certificate or certificates lost, stolen, destroyed, mutilated or defaced is five hundred rupees or less, a duplicate receipt or receipts maybe issued on the applicant furnishing an indemnity bond without any such surety or guarantee:Provided further that where such application is made with respect to a receipt mutilated or defaced, or whatever face value, a duplicate receipt maybe issued without any such indemnity bond, surety or guarantee, if the receipt mutilated or defaced is surrendered and the receipt is capable of being identified as the one originally issued.(4)A duplicate receipt issued under sub-paragraph (3) shall be treated as equivalent to the original receipt for all the purposes of this scheme.
