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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958

(2)If a certified copy of the entry has already been sent to the Registrar General, the Registrar shall make and send a separate certified copy of the original erroneous entry and of the marginal correction therein made.