Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(a) in Appointment of Chief Registrar and Other Officers under the Enforcement of Registration of Births and Deaths Act, 1969 (a)The District Medical and Health Officer of each district as District Registrar of Births and Deaths for the District.
