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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(1) in The Orissa Ayurvedic Medicine Act, 1960

(1)Every Registrar of deaths who receives notice of the death of person whose name is likely to have been entered in the register shall forthwith transmit by post or otherwise to the Registrar of the Council a certificate of such death, signed by him and stating particulars of the time and place of death.