Section 4 in Jammu and Kashmir Registration of Births and Deaths Rules, 1975
4. Submission of report under section 4(4)
-The report under sub-section (4) of section 4 shall be prepared in Form No. 1 and shall be submitted along with the statistical report referred to in sub-section (2) of section 19, to the State Government by the Chief Registrar every year by the 31st July of the year following the year to which the report relates.
