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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1) in The Bihar and Orissa Medical Act, 1916

(1)Every Registrar of Deaths who receives notice of the death of any person whose name he knows to be entered in the register of Registered Practitioners shall forthwith transmit by post to the Registrar of the Council a certificate of such death, signed by him and stating particulars of the time and place of death.