Section 72(2) in The State Pharmacy Council Rules, 1951
(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".
