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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in Punjab Registration of Births and Deaths Rules, 1972

(1)The information required to be given to the Registrar under section 8 or as the case may be section 9 shall if given in writing be in form Nos. 2, 3 and 4 for the registration of a birth, still birth and death respectively and if given orally mention the several particulars in the relevant form.