Section 2(i) in The M.P. Chechak Tika Adhiniyam, 1968

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State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Chechak Tika Adhiniyam, 1968

(i)"Registrar of Births" or "Registrar" means any officer or other person or authority whose duty it is-

(i)under any law for the time being in force, or

(ii)under any bye-law or rule having the force of law, to register births;