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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(5) in The M.P. Registration of Births and Death Rules, 1999

(5)Notwithstanding anything contained in sub-rule (1) and sub-rule (4) the Registrar shall make report if any correction of the kind referred to therein giving necessary details to the State Government or the officer authorised in this behalf.