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

State of Jammu-Kashmir - Subsection

Section 15(1) in Jammu and Kashmir Registration of Births and Deaths Rules, 1975

(1)Every Registrar, including the Registrar for a Municipality with a population less than 10,000 shall send to the Chief Registrar or the officer specified by him in this behalf on or before the 5th of each month, a true copy of the entries in register of birth and deaths relating to the month immediately preceding.