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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3) in Punjab Registration of Births and Deaths Rules, 2004

(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only on obtaining by the District Registrar an order of the Sub-Divisional Magistrate or any Magistrate of the First Class nominated by the District Magistrate in this behalf and on payment of a late fee of rupees ten.