Section 19 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
19. Duty of Registrar as to sending certified copies of entries in register books to Registrar General.
- Every Registrar shall send to the Registrar General at the prescribed intervals a true copy certified by him, in the prescribed form, of all the entries of birth and deaths in the register book kept by him since the last of those intervals.
