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

State of Odisha - Subsection

Section 9(1) in The Orissa Registration of Births and Deaths Rules, 2001

(1)Any birth or death of which information is given to the Registrar after the expiry or the period specified to Sub-rule (2) of Rule 5, but within thirty days of its occurrence, shall be registered on payment of a late fees of rupees two in cash.