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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in The Orissa Registration of Births and Deaths Rules, 2001

(1)Any offence punishable under Section 23, may, either before or after the institution of criminal proceedings under the Act, be compounded by the District Registrar, if the Officer is satisfied that the offence was committed through in advertence or oversight or for the first time.