Section 13(1) in The Orissa Government Securities Rules, 1938
(1)if only a portion of the note has been lost, stolen or destroyed and if a portion of the note sufficient for its identification has been produced, to issue to the applicant, on the execution of an indemnity bond such as is hereinafter mentioned, a duplicate note in place of that of which a portion has been so lost, stolen or destroyed, six months after the date of the publication of the said list ; and
