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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Tripura - Subsection

Section 250(2) in Tripura Municipal Act, 1994

(2)It shall be the duty of the parents or any relation of the child or the person having charge of the child to give, to the best of his knowledge and belief. to the officer empowered in a Municipal area in this behalf, within lO(ten) days of such birth, information containing such particulars as may be prescribed.