(1)After the registration of every dentist under the Act, and after each renewal of such registration, the Registrar shall grant such dentist a certificate in Form C.(2)In the event of a certificate issued under sub-rule (I) being lost or destroyed the holder may at any time during which such certificate is in force apply to the Registrar 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. A certificate issued under this sub-rule shall be marked "duplicate".
