Section 13 in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
13. Amendment of section 17.
In section 17 of the principal Act,—(i)in sub-section (1), for clause (b), the following clause shall be substituted, namely:—(b) obtain, electronically or otherwise, a certificate of birth or death from such register and issued in such form and manner as may be prescribed:Provided that no certificate relating to any death,issued to any person,shall disclose the particulars regarding the cause of death as entered in the register.”;(ii)in sub-section (2), for the word “extracts” occurring at both the places, the word “certificates” shall be substituted;(iii)after sub-section (2), the following sub-section shall be inserted, namely:—(3)Notwithstanding anything contained in any other law for the time being in force, the certificate referred to in sub-section (2) or section 12, shall be used to prove the date and place of birth of a person who is born on or after the date of commencement of the Registration of Births and Deaths (Amendment) Act, 2023, for the purposes of—(a)admission to an educational institution;(b)issuance of a driving licence;(c)preparation of a voter list;(d)registration of a marriage;(e)appointment to a post in the Central Government or State Government or a local body or public sector undertaking or in any statutory or autonomous body under the Central Government or State Government;(f)issuance of a passport;(g)issuance of an Aadhaar number; and(h)any other purpose as may be determined by the Central Government.”.
