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[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Uttar Pradesh - Subsection

Section 455(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)giving of information of each birth and death in the City by the father, mother, or other relation of the new born or the deceased, as the case may be, or by any other person, to officers and servants of the Corporation. and correction of errors in registers of births and deaths;