Section 26(2) in The Small Industries Development Bank Of India (General Regulations), 2000*
(2)If any share certificate is alleged to be lost or destroyed, then upon production of such evidence of the loss or destruction thereof as the Board may consider satisfactory and upon such indemnity with or without security as the Board may require, and on payment to the Small Industries Bank of its costs, charges and expenses of and incidental to the matter, a new certificate in lieu thereof shall be given to the person entitled to such lost or destroyed certificate:Provided that nothing contained in this regulation shall apply to the shares held with a depository.
