Section 20 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
20. Notice of death.
- Every Registrar of Deaths on receiving notice of the death of a registered practitioner shall forthwith transmit by post to the Registrar a certificate under his own hand of such death with the particulars of time and place of death and may charge the cost of such certificates and transmissions at an expense of his office.
