Section 5(1) in Nagaland Registration of Births and Deaths Rules, 1972
(1)The informations 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 birth, still birth and death respectively, and if given orally, mention the several particulars in the relevant Form.
