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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Nagaland - Subsection

Section 12(2) in Nagaland Registration of Births and Deaths Rules, 1972

(2)In the case referred to in sub-rule (1) if the register is not in his possession, the Registrar shall make a report to the State Government or the specified by it in this behalf and call for relevant register and after enquiring into the matter, if he is satisfied that any such error has been made, he necessary correction.