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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(e) in The Madurai City Municipal Corporation Service Rules, 1975

(e)The procedure laid down in sub-rules (a) to (d) shall be followed also in case where alteration of date of birth is proposed suo motu by the Commissioner on the basis of medical opinion, in the absence of any other authoritative records.