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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(4) in The Assam Registration of Births and Deaths Rules, 1999

(4)Every Birth Register, Death Register and still Birth Register shall be retained by the Registrar in his office for a period of twelve months after the end of the calendar year to which it relates and all such registers shall thereafter be transferred for safe custody to District Registrar.Format of the Report on the Working of the Act[See Rule 4]