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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Registration of Births and Death Rules, 1999

(3)The certificate as to the cause of death furnished under sub-section (3) of Section 10 shall be retained for a period of an least 5 years by the Chief Registrar or the officer authorised by him in this behalf.