Section 4 in The Orissa Registration of Births and Deaths Rules, 2001
4. Report.
- The report under Sub-section (4) of Section 4 shall be submitted in Form No. I along with the statistical report as required under Sub-section (2) of Section 19 in appropriate forms, to the State Government by the Chief Registrar for every year by the 31st July of the year following the year to which the report relates.
