Section 24(2)(e) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958

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State of Rajasthan - Subsection

Section 24(2)(e) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958

(e)prescribe the registers to be kept and the form and manner in which Registrars are to register births and deaths under this Act, and the intervals at which they are to send to the Registrar General true copies of the entries of births and deaths in the registers kept by them:

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State of Rajasthan - Subsection

Section 24(2)(e) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958