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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3)(b) in The Assam Registration of Births and Deaths Rules, 1999

(b)the Manager or his nominee will receive information in Form Nos. 1, 2 and 3 as prescribed. The information given in written/orally, shall be recorded in the prescribed form and the Manager shall authenticate the same by putting his signature and seal.