Section 13(2) in The M.P. Registration of Births and Death Rules, 1999
(2)Any such extract in regard to a birth or death shall be issued by the Registrar or the Officer authorised by the State Government in this behalf in Form No. 5 or as the case may be, in Form No. 6 and shall be certified in the manner provided for in Section 76 of the Indian Evidence Act, 1872 (No. 1 of 1872).
