Section 21 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
21. Exceptional provision for registration of certain births and deaths.
- Notwithstanding anything in section 14. the State Government may make rules authorising Registrars, on conditions and in circumstances to be specified in the rules, to register births and deaths occurring outside the local areas for which they are appointed.C- Penalty For False Information
