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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(4) in The Orissa Registration of Births and Deaths Rules, 2001

(4)Every Birth register, Death register Still Birth register shall be retained by the Registrar in his office for a period of ten years after the end of the calendar year to which it relates and such register shall thereafter, be transferred for safe custody to the District Office (Collectorate).