Section 32(4) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
(4)In case of loss or destruction of the certificate of a registered practitioner, the person concerned may make an application to the Registrar with a fee of Rs. 5 duly certified by a Magistrate for the loss of certificate and another certificate shall be issued by the Registrar on his being so certified.
