Section 72 in The State Pharmacy Council Rules, 1951
72.
(1)On the registration of every Pharmacist under the Act the Registrar shall grant such Pharmacist a certificate in Form F.(2)In the event of a certificate issued under sub-rule (1) of Rule 72 being lost or accidentally destroyed the holder may at any time during which such certificate is in force apply to the Registrar under Rule 39 of the Pharmacy Act for a fresh certificate and the Registrar may if he thinks fit on satisfactory proof as to the identity of the applicant, grant such certificate on payment of a fee of Rs. 5. Certificate issued under this sub- rule shall be marked "Duplicate".
