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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 381(1) in Arunachal Pradesh Municipal Act, 2007

(1)Any clerical error which may at any time be discovered in a register of births or register of deaths may be corrected by any person authorized in this behalf by the Chief Municipal Executive Officer/ Municipal Executive Officer.