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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Registration of Births and Deaths Rules, 1999

14. Interval and forms of periodical returns under Section 19(1):

(1)Every Registrar shall after completing the process of registration, send all the statistical parts of the reporting form relating to each month along with a summary monthly report in Form No. 11 for births, Form No. 12 for deaths and Form No. 13 for still births to the Chief Registrar or the officer specified by him on or before the 5th of the following month.
(2)The officer so specified shall forward all such statistical parts of the reporting forms received by him to the Chief Registrar not later than the 10th of the month.