Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(7) in The Orissa Registration of Births and Deaths Rules, 2001

(7)In every case in which an entry is corrected or cancelled under the rules, intimation thereof shall be sent to the permanent address of the person who has given information under Section 8 or Section 9 as well as to the Chief Registrar and the District Registrar.