Section 8(2) in Rules Relating to the Enlistment of Person in Practice Belonging to the Indigenous System
(2)Whenever an application for the issue of a duplicate certificate is made on the ground that the certificate has been lost or destroyed, the applicant shall file an affidavit, duly verified before a Magistrate, in support of his application. The application shall contain full details showing the circumstances in which the certificate has been lost or destroyed.
