Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 351] [Entire Act] State of Bihar - Subsection Section 351(1) in The Bihar Municipal Act, 2007 (1)Such particulars regarding births and deaths as the Chief Municipal Officer may, from time to-time, specify, shall be entered in separate registers of births and of deaths, and such registers shall be maintained by each Registrar.
