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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in Punjab Registration of Births and Deaths Rules, 1972

(1)Every Registrar shall send to the Chief Registrar and District Registrar on or before the 5th of each month, a true copy of the entries in register of births and deaths relating to the month immediately preceding.