Section 4 in Punjab Registration of Births and Deaths Rules, 2004
4. Submission of report. [Section 4(4), 19(2) 30].
- The report under sub- section (4) of section 4, shall be prepared in the form given in the Appendix, appended to these rules and shall be submitted alongwith the statistical report referred to in sub-section (2) of section 19, to the State Government by the Chief Registrar for every year by the 31st July of the year following the year to which the report relates.
