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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(iii) in Rajasthan Registration of Births & Deaths Rules, 2000

(iii)Any birth or death which has not been registered within one year, of its occurrence, shall be registered only on an order of a Executive Magistrate and on payment of late fee of rupees ten.