Section 11(2) in Jammu and Kashmir Registration of Births and Deaths Rules, 1975
(2)The parent or the guardian as the case may be shall also present to the Registrar the copy of the extract given to him under section 12 or a certified extract issued to him under section 17, and on such presentation the Registrar shall make the necessary endorsement relating to the name of the child or take action as laid down in clause (b) of the proviso to sub-rule (1).
