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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1) in Punjab Registration of Births and Deaths Rules, 2004

(1)Any offence punishable under section 23 may either before or after the institution of criminal proceedings under this Act, be compounded by an officer authorized by the Chief Registrar by a general on special order in this behalf, if the officer so authorized is satisfied that the offence was committed through inadvertence or oversight or for the first time.