Section 4(2) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013
(2)A Social Status Certificate issued by the Competent Authority under sub-section (1) of this Section, shall be a document of permanent nature, the validity of which shall not be limited by time :Provided that duplicate copy of the Social Status Certificate may be issued by competent authority only when the applicant declares the loss of the original certificate.
