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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Tripura - Subsection

Section 251(b) in Tripura Municipal Act, 1994

(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 the medical officer or other officer-in-charge thereof to forward forthwith a report of such death in such form as may, from time to time, be specified by the State Government