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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3) in The M.P. Registration of Births and Death Rules, 1999

(3)Any such correction as mentioned in sub-rule (2) shall be counter-signed by the State Government or the officer authorised by it in this behalf when the register received from the Registrar.