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State of Odisha - Section

Section 12 in The Orissa Registration of Births and Deaths Rules, 2001

12. Form of registers under Section 16.

(1)The legal part of the Form Nos. 2, 3 and 4 shall constitute the Birth Register, Death Register and Still Birth Register in Form Nos. 11, 12 and 13 respectively.
(2)In each part of the register, the event shall be numbered serially for each calendar year (the serial number indicated in the legal part of Forms Nos. 2, 3 and 4 should be identical in Form Nos. 11, 12 and 13).
(3)An event which occurred in any previous year shall be recorded in the register for the year in which it is reported.
(4)No form shall be interpolated between forms received earlier.