Section 3(4) in The Registration Of Births And Deaths Act, 1969

[Cites 0, Cited by 3] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Registration Of Births And Deaths Act, 1969

(4)The Registrar General of India shall maintain the database of registered births and deaths at the National level and it shall be obligatory upon the Chief Registrars and the Registrars to share the data of registered births and deaths to such database.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(4) in The Registration Of Births And Deaths Act, 1969