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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3) in Jammu and Kashmir Registration of Births and Deaths Rules, 1975

(3)Any birth or death which has not been registered within one year, of its occurrence, shall be registered only on an order of a Magistrate of the first class and on payment of a late fee of rupees five.