Section 4(2) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
(2)Notwithstanding the provisions of any other law for the time being in force, true copies certified in the prescribed manner of all entries of births, deaths and marriages registered under any other law for the time being in force shall be sent by the prescribed officer or authority at prescribed intervals to the said registry office as soon as possible, after the entries are so made.Explanation. - In this section, "law" includes a law relating to local authorities.
