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[Cites 0, Cited by 0] [Section 212B] [Entire Act]

State of West Bengal - Subsection

Section 212B(c) in The Howrah Municipal Corporation Act, 1980

(c)when a child is born in a hospital or a nursing home or a maternity home, none but the officer-in-charge thereof shall be bound to forward forthwith to the officer empowered under this section a report of such birth in such time and in such form as may, from time to time, be specified by the State Government.]