Section 10(1)(b) in The M.P. Registration of Births and Death Rules, 1999

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State of Madhya Pradesh - Subsection

Section 10(1)(b) in The M.P. Registration of Births and Death Rules, 1999

(b)if the register is not in his possession and if the information is given orally, make a report giving necessary particulars, and, if the information is given in writing, forward the same to the officer authorised by the State Government in this behalf for making the necessary entry on payment of a late fee of rupees five.

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State of Madhya Pradesh - Subsection

Section 10(1)(b) in The M.P. Registration of Births and Death Rules, 1999