Section 24(2)(c) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2)(c) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958

(c)prescribe the time within which, and the mode in which, persons authorised under this Act to give notice of a birth or death to a Registrar must give the notice:

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State of Rajasthan - Subsection

Section 24(2)(c) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958