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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(2)(a) in Uttarakhand Medical Council Act, 2002

(a)every Registrar of births and deaths, on receiving notice of death of a medical practitioner, under this Act, shall forthwith transmit by post to the registrar appointed under this Act a certificate under his own hand of such death with the particulars of time and place of death and may charge the cost of such certificate and transmission as an expense on his office;