Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 263 in Assam Municipal Act, 1956 263. Registration of births and deaths. - A Municipal Board, when required by the Chief Commissioner, shall provide for the registration of births and deaths within its limits in accordance with the provisions of the Births and Deaths and Marriages Registration Act, 1886.
