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[Cites 0, Cited by 0] [Section 380] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 380(2) in Arunachal Pradesh Municipal Act, 2007

(2)The certificate shall be in such form as the Chief Municipal Executive Officer/ Municipal Executive Officer may from time to time specify and shall be signed by the parent, or the guardian of the child or other person proposing the name of the child to be altered or given.