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 17] [Entire Act] State of Odisha - Subsection Section 17(1) in The Orissa Registration of Births and Deaths Rules, 2001 (1)The Birth register, Death register and still birth register shall be kept as a record of permanent importance and shall not be destroyed.
