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[Cites 0, Cited by 0] [Section 476] [Entire Act]

State of Jharkhand - Subsection

Section 476(b) in Jharkhand Municipal Act, 2011

(b)if the death of any person occurs in a hospital or a nursing home or a maternity home, it shall be the duty of none but the medical officer or other officer-in-charge thereof to forward forthwith a report of such death in such form as the Chief Registrar may, from time to time, specify.