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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1) in The Assam Registration of Births and Deaths Rules, 1999

(1)Every Registrar shall, after completing the process of registration, send all the statistical parts of the reporting forms relating to each month along with a Summary Monthly Report in Form No. 11 for birth. Form No. 12 for death and Form No. 13 for still births to the District Registrar on or before the 5th of the following month and District Registrar shall compile all reports and send a consolidated statement of Birth, Death, Still Birth registered in the district on or before the 10th day of the month to the Chief Registrar.