Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1)(ix) in The Chota Nagpur Rural Police Act, 1914

(ix)he shall at such intervals as the Deputy Commissioner may determine, report to the officer in-charge of the said police-station the births and death (if any) which have occurred within his village;