Section 395 — Duties of registrar.
The Delhi Municipal Corporation Act, 1957
The registrar shall keep himself informed of every birth or death occurring within the area under his charge and shall ascertain and register as soon as conveniently may be after the event, and without fee or reward such particulars in respect of every birth or death as may be prescribed by bye-laws made in this behalf.Open in Lexace · Ask the AI about this section
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