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State of Karnataka - Section

Section 26 in The Karnataka Homeopathic Practitioners Act, 1961.

26. Notice of death

Every Registrar of Deaths on receiving notice of the death of a registered practitioner shall forthwith transmit by post to the Registrar a certificate under his own hand of such death with the particulars of time and place of death and may charge the cost of such certificate and transmission as an expenditure of his office.