Section 36(2)(c) in The Births, Deaths And Marriages Registration Act, 1886

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(c) in The Births, Deaths And Marriages Registration Act, 1886

(c)prescribe the time within which, and the mode in which, persons authorised under this Act to give notice of a birth or death to a Registrar of Births and Deaths must give the notice;

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Union of India - Subsection

Section 36(2)(c) in The Births, Deaths And Marriages Registration Act, 1886