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State of Gujarat - Section

Section 26 in The Gujarat Homoeopathic Act, 1963

26. Notice of death.

- Every Registrar of Deaths on receiving notice of the death of a registered practitioner shall forthwith transmit, by post, to the Registrar, a certificate under his own hand together with the particulars of the time and place of death and may charge the cost of transmission of such certificate as an expense of his office.