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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(7) in Jammu and Kashmir Registration of Births and Deaths Rules, 1975

(7)In every case in which an entry is corrected or cancelled under this rule, .intimation thereof should be sent to the permanent address of the person who has given information under section 8 or section 9.