477. Medical Practitioner to certify cause of death.
- In the case of a person who has been attended in his last illness by a duly qualified medical practitioner, such practitioner shall, within three days of his becoming cognizant of the death of such person, sign and forward to the Chief Registrar a certificate of the cause of death of such person in such form as shall, from time to time, be specified by the Municipal Commissioner or the Executive Officer in this behalf, and the cause of death as stated in such certificate shall be entered in the register together with the name of the certifying medical practitioner.
