Section 10(1)(ii) in The Chhattisgarh Registration of Births and Deaths Rules, 2001

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State of Chattisgarh - Subsection

Section 10(1)(ii) in The Chhattisgarh Registration of Births and Deaths Rules, 2001

(ii)In case where the registration is made after the date of commencement of this Rule, from the date of such registration, subject to the provisions of sub-section (4) of Section 23, Registrar shall-

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State of Chattisgarh - Subsection

Section 10(1)(ii) in The Chhattisgarh Registration of Births and Deaths Rules, 2001