Section 19 in The M.P. Chechak Tika Adhiniyam, 1968
19. Registrar to keep duplicate register of births with entries concerning vaccinations.
- Every Registrar shall keep a duplicate of the register of births which it is his duty to keep under the provisions of any law for the time being in force in the State, with such columns added thereto as the State Government may, from time to time, direct and record in the register the date of every duplicate certificate of successful vaccination or of insusceptibility, as the case may be, received by him under Section 18 concerning any person and make an entry in the duplicate register to the effect that the person has been vaccinated or revaccinated, or is insusceptible of vaccination, as the case may be.
