Section 13 in The Rajasthan State Warehousing Corporation Rules, 1975
13. Renewal of share certificate.
- If any share certificate is torn out or defaced, it shall be presented at the Head Office of the Corporation and the Corporation may order the same to be cancelled and may issue a new certificate in lieu thereof. If any share certificate is alleged to be lost or destroyed, then on receipt of intimation of the loss or destruction, the Corporation may issue free of charge, a new certificate in lieu thereof.
