Section 10(1)(b) in The Orissa Registration of Births and Deaths Rules, 2001

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State of Odisha - Subsection

Section 10(1)(b) in The Orissa Registration of Births and Deaths Rules, 2001

(b)If the register is not in his possession if the information is given orally, make a report giving necessary particulars, and, if the information is given in writing, forward the same to the Officer specified by the State Government in this behalf for making the necessary entry on payment of a late fees of rupees five in cash.

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State of Odisha - Subsection

Section 10(1)(b) in The Orissa Registration of Births and Deaths Rules, 2001