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

State of Punjab - Subsection

Section 9(2) in Punjab Registration of Births and Deaths Rules, 2004

(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 and payment of late fees of rupees five on production of an affidavit made before a Notary Public or any other officer authorized in this behalf.