Section 7 in Rajasthan Registration of Births & Deaths Rules, 2000
7. Form of certificate as to the cause of death under Section 10 (3).
- The certificate as to the cause of death required under sub-Section(3) of Section 10 shall be issued in form No. 4 or 4-A as the case may be, and the Registrar shall, after making necessary entries in the register of death, forward all such certificates to the Chief Registrar or the Officer specified by him in this behalf by the 10th of the month immediately following the month to which the certificates relate.
