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Births, Deaths and Marriages Registration Act, 1886 32. Permission to persons having custody of certain records to send them within one year to Registrar General If any person in 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, sub-section (1), or of any register or record of marriage of any persons of the classes to which Act 3 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 duty specially enjoined by the law of the country in which the register or record was kept, he may, 23[at any time before the first day of April, 1891] send the register or record to the office of the Registrar General of births, Deaths and Marriages for the territories within which he resides    |
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