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Registration of Births and Deaths Act, 1969

14.Registration of name of child.-

Where the birth of any child has been registered without a name, the parent or guardian of such child shall within the prescribed period give information regarding the name of the child to the Registrar either orally or in writing and thereupon the Registrar shall enter such name in the register and initial and date the entry.



Registration of Births and Deaths Act, 1969 Back




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