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 3] [Entire Act] Union of India - Section Section 13 in The Births, Deaths And Marriages Registration Act, 1886 13. Power for Central Government to appoint Registrars for Indian States .-[ Repealed by A.O. 1950.]
