Section 105 in The Orissa Hindu Religious Endowments Rules, 1959
105. Miscellaneous.
- No officer under the Commissioner shall issue duplicates or copies of receipts granted for money received or duplicates for copies of bills or other documents for the payment of money which has already been paid on the allegation that the originals have been lost. If any necessity arises for such a document a certificate may be given that on a specified day, a certain amount on a certain account was received.
