Section 8(1)(e) in The Registration Of Births And Deaths Act, 1969

[Cites 0, Cited by 2] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(e) in The Registration Of Births And Deaths Act, 1969

(e)in respect of any new-born child or dead body found deserted in a public place, the headman or other corresponding officer of the village in the case of a village and the officer in charge of the local police station elsewhere:Provided that any person who finds such child or dead body, or in whose charge such child or dead body may be placed, shall notify such fact to the headman or officer aforesaid;

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Union of India - Subsection

Section 8(1)(e) in The Registration Of Births And Deaths Act, 1969