Section 5(2)(a) in Nagaland Registration of Births and Deaths Rules, 1972

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State of Nagaland - Subsection

Section 5(2)(a) in Nagaland Registration of Births and Deaths Rules, 1972

(a)in a municipality town with clearly demarcated boundary and having a separate local administration, or a cantonment-

(i)within seven days from the date of birth or still birth; and

(ii)within three days from the late of death;