Section 23(1)(c) in The Registration Of Births And Deaths Act, 1969

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Union of India - Subsection

Section 23(1)(c) in The Registration Of Births And Deaths Act, 1969

(c)refuses to write his name, description and place of abode or to put his or signature, as the case may be, in the register as required by section 11, shall be punishable with fine which may extend to two hundred and fifty rupees.

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Union of India - Subsection

Section 23(1)(c) in The Registration Of Births And Deaths Act, 1969