Section 4(2) in Public Debt (Annuity Deposit Certificates) Rules, 1966
(2)The rights which a nominee or nominees have acquired in relation to any annuity deposit certificate under a nomination shall not be affected by reason only of the renewal or sub-division of the certificate or of the issue of a duplicate certificate on the ground that the original has been lost, stolen, destroyed, mutilated or defaced; and the nominee or nominees shall have the same rights in relation to the renewed certificate or each of the certificates issued on sub-division or the duplicate certificate as he or they had in relation to the original certificate.
