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[Cites 0, Cited by 0] [Section 384] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 384(b) in Arunachal Pradesh Municipal Act, 2007

(b)if the death of any person occurs in a hospital or a nursing home or a maternity home it shall be the duty of none but the medical officer or other officer - incharge thereof to forward forthwith a report of such death in such form as the Chief Registrar may from time to time specify.