Every person who has orally given to the Registrar any information required under this Act shall write in the register maintained in this behalf, his name, description and 1 [place of abode and put his signature thereto, and, if he cannot write], shall put his thumb mark in the register against his name, description and place of abode, the particulars being in such a case entered by the Registrar.Open in Lexace · Ask the AI about this section
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