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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Nagaland - Subsection

Section 18(2) in Nagaland Registration of Births and Deaths Rules, 1972

(2)All information received by the Registrar under Sections 8 and 9 and the certificate as to the cause of death furnished under sub-section (3) of Section 10 of the Act shall form an integral part of the Register of Births and Deaths and shall not be destroyed.