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[Cites 0, Cited by 0] [Section 376] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 376(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Chief Municipal Executive Officer/ Municipal Executive Officer shall for the purpose of this chapter appoint such number of persons to be Registrars of births and deaths as he deems necessary and shall define the respective areas which shall be under the charge or such Registrars.