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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Registration of Births and Deaths Rules, 2001

(2)Any birth or death of which information is given to the Registrar after thirty days, but within one year of its occurrence, shall be registered only with the written permission of the District Registrar/Additional District Registrar in this behalf and on payment of a late fees of rupees five in cash.