Section 10(1)(ii) in Rajasthan Registration of Births & Deaths Rules, 2000

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State of Rajasthan - Subsection

Section 10(1)(ii) in Rajasthan Registration of Births & Deaths Rules, 2000

(ii)In case where the registration is made after the date of commencement of the Rajasthan Registration of Births and Deaths (Amendment) Rules, 1986, from the date of such registration, subject to the provisions of sub-Section (4) of Section 23, the Registrar shall-

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State of Rajasthan - Subsection

Section 10(1)(ii) in Rajasthan Registration of Births & Deaths Rules, 2000