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

State of Andhra Pradesh - Subsection

Section 11(7) in Andhra Pradesh Registration of Births and Deaths Rules, 1999

(7)In every case in which an entry is corrected or cancelled under this rule, intimation thereof should be sent to the permanent address of the person who has given information under Section 8 or Section 9.