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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(a) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958

(a)shall establish a general registry office for keeping such certified copies of registers of births and deaths registered under this Act, or marriages registered under the Indian Christian Marriage Act, 1872 (Central Act XV of 1872) or the Parsi Marriage and Divorce Act, 1936 (Central Act III of 1936) or the Special Marriage Act, 1954 (Central Act 43 of 1954) or the Hindu Marriage Act, 1955 (Central Act 23 of 1955) as may be sent to such office under this Act, or under any of the four last mentioned Acts;