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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Tripura - Subsection

Section 250(4) in Tripura Municipal Act, 1994

(4)In case any new-born child is found exposed, it shall be the duty of any person finding such child or of any person in whose charge such child may be to give to the officer empowered by the Municipality, within 10 (ten) days of finding of such child, such information containing the particulars of birth of such child as such person possesses.