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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3)(a) in The Assam Registration of Births and Deaths Rules, 1999

(a)persons referred to in Clauses (a) to (f) of sub-section (1) of Section 8 of the Act, shall furnish the necessary particulars to the Manager of the Tea Estate or in his absence to his nominee within fourteen days from the date of birth, death or still birth. The Manager in turn shall furnish the information to the Registrar of the area within seven days from the date or receipt of such information;