Cost and Works Accountants Act, 1959

102. Issue of Duplicate Certificates

(1) In the event of the loss by the holder of a Certificate in any of the Forms 'C', 'E', 'F' and 'J', the Council may, on application made in this behalf, duly supported by an affidavit of the applicant to the effect that he was in possession of such a Certificate and had lost it, issue a copy thereof to him on payment of a fee of Rs. 10 for a duplicate copy of a Certificate in Form 'C', 'E' or 'F' and of Rs. 5 for a duplicate copy of a Certificate in Form 'J'.

(2) Where any such Certificate is damaged or mutilated, the Council may, on application made in this behalf, issue duplicate copy thereof on receipt of the fee prescribed is sub-regulation (1) and on return of the damaged Certificate.