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[Cites 0, Cited by 0] [Section 468] [Entire Act]

State of Jharkhand - Subsection

Section 468(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer shall, for the purposes of this chapter, appoint such number of persons to be Registrars of Births and Deaths as he deems necessary and shall define the respective areas which shall be under the charge of such Registrars.