Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Madhya Pradesh - Subsection Section 14(2) in The M.P. Registration of Births and Death Rules, 1999 (2)The officer so authorised shall forward all such statistical parts of the reporting forms received by him to the Chief Registrar not later than the 10th of the month.
