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

State of Rajasthan - Subsection

Section 17(4) in Rajasthan Registration of Births & Deaths Rules, 2000

(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 as such register shall thereafter, be transferred for safe custody to the District Registrar.