Section 18 in The Chhattisgarh Registration of Births and Deaths Rules, 2001
18. Repeal and saving.
- The application of Chhattisgarh Births and Deaths Registration Rules, 1999 will cease to be applicable to the State of Chhattisgarh with effect from the date of notification of these rules :Provided that any order made or action taken under above said rules shall be deemed to have been made or taken under the corresponding provisions of these rules.Format of the Report on the Working of the Act(See Rule 4)
