If any person in 1 [the territories to which this Act extends] has for the time being the custody of any register or record of birth, baptism, naming, dedication, death or burial of any persons of the classes referred to in section 11, subsection (1), or, of any register or record of marriage of any persons of the classes to which Act III of 1872 or the Indian Christian Marriage Act, 1872 (15 of 1872) or the Parsi Marriage and Divorce Act, 1865 (15 of 1865) applies, and if such register or record has been made otherwise than in performance of a duly specially enjoined by the law of the country in which the register or record was kept, he may, 2 [ at any time before the first day April, 1891,] send the register or record to the office of the Registrar General or Births, Deaths and Marriages for the territories within which he resides, 3 ***.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.