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[Cites 0, Cited by 0] [Section 25A] [Entire Act]

Union of India - Subsection

Section 25A(2) in The Registration Of Births And Deaths Act, 1969

(2)The District Registrar or the Chief Registrar, as the case may be, shall decide the appeal referred to in sub-section (1) within a period of ninety days from the date of preferring of such appeal.