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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2) in The Assam Registration of Births and Deaths Rules, 1999

(2)Any such extract in regard to a birth or death shall be issued by the Registrar in Form No. 5, as the case may be, in Form No. 6 and shall be certified in the manner provided for in Section 78 of the Indian Evidence Act, 1872 (1 of 1872).