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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(1)(xiii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xiii)Principal Magistrate of the Board shall be deemed to be Registrar of Births under Registration of Births and Deaths Act, 1969 in relation to children under its jurisdiction and shall issue Birth certificated based on age determination carried out by the Board, if such Birth Certificate does not exist already. A copy of such birth certificate shall be kept in the record of Board and a copy shall be provided to the child. No fees shall be charged from the child for birth registration; Provided that State Government shall take necessary steps to establish linkages between Board and the Office of concerned Registrar of Births and Deaths in this regard within six months from such rules coming into force and may issue a procedure to be followed by all concerned.