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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Registration of Births and Deaths Rules, 2001

(2)In the case of deaths (not falling under Clause (a) to (c) of Subsection (1) of Section 8 in which inquest is held) the Officer who conducts the inquest shall give or cause to given the information under Sub-section (1) of Section 8.