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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(2) in The Assam Health Establishments Act, 1993

(2)Any person in charge of the health establishment shall report all death and birth, till birth as per the rules laid down by the Assam Birth and Death Registration Act, 1935. (Assam Act II of 1935).