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[Cites 0, Cited by 0] [Section 366] [Entire Act]

State of Maharashtra - Subsection

Section 366(c) in The Maharashtra Municipal Corporations Act, 1949

(c)when a child is born in any hospital, the officer in charge thereof shall be bound to forward forthwith to the Registrar General or Registrar, as the case may be, a report of such birth in such form as the Registrar General may from time to time specify.