Section 13 — [Omitted.].
The Births, Deaths and Marriages Registration Act, 1886
[ Power for Central Government to appoint Registrars for Indian States ]. Omitted . by the A.O . 1950.Open in Lexace · Ask the AI about this section
[ Power for Central Government to appoint Registrars for Indian States ]. Omitted . by the A.O . 1950.Open in Lexace · Ask the AI about this section