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State of Nagaland - Section

Section 13 in Nagaland Registration of Births and Deaths Rules, 1972

13. Form of register under Section 16.

(1)The register of births, still births and deaths to be kept by the Registrar under Section 16 shall be in three parts as set forth in Form Nos. 11, 12 and 13 respectively and in each part of the register, the event shall be numbered serially and for each calendar year.
(2)A new register shall be opened on the first day of January of each year.
(3)Any event which occurred in any previous, year shall be recorded in the register for the year in which it is reported :Provided that no entry shall be interpolated between two entries recorded earlier.