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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(ii) in The M.P. Date of Birth (Entries in the School Register) Rules, 1973

(ii)Affidavit sworn by the parent or the guardian before a first class Magistrate regarding the correction, or change required and the correct date of birth of each living or dead child born of the same mother.