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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Money-Lenders Rules, 1959

(2)A certificate of death issued by the [village headman] [Now Village Administrative officer.] of the locality or the Registered Medical Practitioner, who attended on the deceased shall ordinarily accompany the application in Form-G.