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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in The Orissa Medical Registration Act, 1961

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