Section 4 in The M.P. Registration of Births and Death Rules, 1999
4. Submission of report under Section 4 (4).
- The report under sub-section (4) of Section 4 shall be prepared in the prescribed format appended to these Rules and shall be submitted along with the statistical report referred to in sub-section (2) of Section 19, to the State Government by the Chief Registrar for every year by the 31st July of the year following the year to which the report relates.
