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

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State of Madhya Pradesh - Subsection

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

(ii)In case where the registration is made after the date of commencement of the Registration of Births and Deaths (Amendment) Rules, 1986 from the date of such registration, subject to the provisions of sub-section (4) of Section 23, Registrar shall-

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State of Madhya Pradesh - Subsection

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