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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in The Orissa Registration of Births and Deaths Rules, 2001

(3)The certificate as to the cause of death furnished under Sub-section (3) of Section 10 shall be retained for a period of five years by the Chief Registrar, and thereafter the same shall be destroyed.