Registration of Births and Deaths Act, 1969


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Section
 Section Title
  INTRODUCTION
  PREAMBLE
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title, extent and commencement View Judgements
  2 Definitions and interpretation View Judgements
  title CHAPTER II : REGISTRATION-ESTABLISHMENT View Judgements
  3 Registrar General, India View Judgements
  4 Chief Registrar View Judgements
  5 Registration divisions View Judgements
  6 District Registrar View Judgements
  7 Registrars View Judgements
  title CHAPTER III : REGISTRATION OF BIRTHS AND DEATHS View Judgements
  8 Persons required to register births and deaths View Judgements
  9 Special provision regarding births and deaths in a plantation View Judgements
  10 Duty of certain persons to notify or death births and deaths and to certify cause of death View Judgements
  11 Informant to sign the register View Judgements
  12 Extracts of registration entries to be given to informant View Judgements
  13 Delayed registration of the births and deaths View Judgements
  14 Registration of name of child View Judgements
  15 Correction or cancellation of entry in the register of births and deaths View Judgements
  title CHAPTER IV : MAINTENANCE OF RECORDS AND STATISTICS View Judgements
  16 Registrars to keep registers in the prescribed form View Judgements
  17 Search of Births and deaths View Judgements
  18 Inspection of registration offices View Judgements
  19 Registrars to send periodical returns to the Chief Registrar for compilation View Judgements
  title CHAPTER V : MISCELLANEOUS View Judgements
  20 Special provision as to registration of births and deaths of citizens outside India View Judgements
  21 Power of Registrar to obtain information regarding births or death View Judgements
  22 Powers to give directions View Judgements
  23 Penalties View Judgements
  24 Power to compound offences View Judgements
  25 Sanction for prosecution View Judgements
  26 Registrars and Sub-Registrars to be demand public servants View Judgements
  27 Delegation of powers View Judgements
  28 Protection of action taken in good faith View Judgements
  29 Act not to be in derogation of Act 6 of 1886 View Judgements
  30 Power to make rules View Judgements
  31 Repeal and saving View Judgements
  32 Power to remove difficulty View Judgements



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