Section 12(11) in Andhra Pradesh Para Medical Board Rules, 2006
(11)In the event of certificate issued under sub Rule (4) above being lost or destroyed, the holder may at any time during which such certificate is in force, apply to the Secretary for a duplicate certificate and the Secretary may, if he thinks fit on satisfactory proof as to the identity of the applicant, grant such certificate on payment of the fees prescribed. Certificates issued under this shall be marked "duplicate".
