Section 3(5)(h) in The Registration Of Births And Deaths Act, 1969

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Union of India - Subsection

Section 3(5)(h) in The Registration Of Births And Deaths Act, 1969

(h)such other databases at the National level as may be notified, and the authority shall inform the action taken, within such period as may be notified from time to time, to the Central Government:Provided that the preparation or maintenance of database relating to electoral rolls in clause (b) shall be without prejudice to the provisions of the Representation of the People Act, 1950.”.

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Union of India - Subsection

Section 3(5)(h) in The Registration Of Births And Deaths Act, 1969