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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(2) in The Assam Registration of Births and Deaths Rules, 1999

(2)Any birth or death of which information is given to the Registrar after thirty days but within six months of its occurrence, shall be registered only with the written approval of the local revenue authority not below the rank of the Circle Officer and on payment of the late fee of rupees five.