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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Tripura - Subsection

Section 250(1) in Tripura Municipal Act, 1994

(1)Subject to the provisions of the Registration of Births and Deaths Act, 1969, the Municipality shall cause a register to be maintained wherein the birth and deaths taking place within municipal area shall be supplied, on application, in such form of a certificate and on payment of such fees as may be prescribed.