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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(1) in Telangana Medical Practitioners Registration Act, 1968

(1)Every Registrar of Births and Deaths on receiving notice of the death of a registered practitioner, shall forthwith transmit to the Registrar appointed under this Act, a certificate under his own hand and seal of such death giving the time and place thereof.