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

State of Odisha - Subsection

Section 9(3) in The Orissa Registration of Births and Deaths Rules, 2001

(3)Any birth or death which has not been registered within one year of its occurrence, shall be registered only no an order of a Magistrate of the First Class or a Executive Magistrate or a Presidency Magistrate and on payment of late fees of rupees ten in cash.