Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of West Bengal - Subsection Section 28(2) in The Bengal Medical Act, 1914 (2)On receipt of-(a)any such certificate, or(b)any other reliable information regarding such death, the Registrar of the Council shall erase the name of the deceased person from the register.
