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

State of Nagaland - Subsection

Section 12(3) in Nagaland Registration of Births and Deaths Rules, 1972

(3)Any such correction as mentioned in sub-rule (2) shall be counter-signed by the State Government or the officer specified by it in this when the register is received from the Registrar.