Section 121(i) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
(i)Duplicate copy of certificate of examination conducted by the Board, shall be issued on receipt of an application for the same [* * *] [Certain words deleted, vide Notification No. 1/Mt./72-71, dated 3-6-1971.]. The application should invariably be accompanied by an affidavit duly made in the form given below on a duly stamped paper and properly endorsed and attested by a Magistrate of the First Class under his Court seal or by a Notary under his notaries seal.
