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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Andhra Pradesh Registration of Births and Deaths Rules, 1999

(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only on an order of a Magistrate of the First Class (R.D.O. & above rank) or a Presidency Magistrate and on payment of late fee of rupees ten.