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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(1) in The Rajasthan Indian Medicine Act, 1953

(1)Every Registrar of deaths who receives notices of the death of a person whose name he knows to be entered in a register or list shall forthwith transmit by post or otherwise to the Registrar, a certificate of such death signed by him and stating particulars of the time and place of death.