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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Registration Of Births And Deaths Act, 1969

(2)The Central Government may also appoint such other officers with such designations as it thinks fit for the purpose of discharging, under the superintendence and direction of the Registrar-General, such functions of the Registrar General of India under this Act as he may, from time to time, authorise them to discharge.