Section 10(2)(b) in Punjab Registration of Births and Deaths Rules, 2004

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2)(b) in Punjab Registration of Births and Deaths Rules, 2004

(b)if the register is not in his possession and if the information is given orally, make a report giving necessary particulars, and, if the information is given in writing, forward the same to the District Registrar or the officer specified by the State Goverment in this behalf for making the necessary entry on payment of a late fee or rupees five.

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State of Punjab - Subsection

Section 10(2)(b) in Punjab Registration of Births and Deaths Rules, 2004