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[Cites 0, Cited by 0] [Section 474] [Entire Act]

State of Jharkhand - Subsection

Section 474(c) in Jharkhand Municipal Act, 2011

(c)when a child is born in a hospital or a nursing home or a maternity home, none but the officer-in-charge thereof shall be bound to forward forthwith to the Registrar a report of such birth in such time, and in such form, as the Chief Registrar may, from time to time, specify.