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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of West Bengal - Subsection

Section 213(5) in The Howrah Municipal Corporation Act, 1980

(5)On an application from a person interested, the Chief Registrar or Registrar shall issue an extract from an entry in a register book of birth or death on payment of such fee as may be determined by regulation.