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

State of Andhra Pradesh - Subsection

Section 17(4) in Andhra Pradesh 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 such register shall thereafter be transferred for safe custody to the officer specified below.
Local Area Designation of officers responsible for safe custody of allbirth and death registers and relevant documents.
a. Any Municipality/MunicipalCorporation/Cantonment/Industrial project township/Panchayat The concerned Registrar of births and deaths
b. Any other area The M.R.O. having jurisdiction over the area
(In case of all birth and death registers already transferred to Registration Dept., in Andhra area the concerned Sub-Registrar of Assurance will continue to be the officer responsible for the safe custody of such old Registers).