Section 8(1)(db) in The Registration Of Births And Deaths Act, 1969

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Union of India - Subsection

Section 8(1)(db) in The Registration Of Births And Deaths Act, 1969

(db)in respect of an orphan or abandoned child or surrendered child in any child care institution, the person in-charge or caretaker of the child care institution.Explanation.—For the purposes of this clause, the expressions“abandoned child” or “child care institution” or “orphan” or “surrendered child” shall have the same meanings as respectively assigned to them in clauses (1), (21), (42) and (60) of section 2 of the Juvenile Justice (Care and Protection of Children)Act, 2015;

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Union of India - Subsection

Section 8(1)(db) in The Registration Of Births And Deaths Act, 1969