Section 15(2) in Orissa State Financial Corporation General Regulations, 1957
(2)If any share certificate is alleged to be lost or destroyed, then upon production of such evidence of the loss or destruction thereof as the Board may consider satisfactory and upon such indemnity with or without security as the Board may require a new certificate in lieu thereof shall be given to the party entitled to such loss or destroyed certificate and the person availing himself of the provisions of this regulation shall also pay to the corporation all the expenses incidental to the advertisement and investigation of evidence of loss or destruction and the preparation of the requisite form of indemnity as aforesaid.
