Section 12(2) in Haryana Compulsory Registration of Marriages Act, 2008
(2)All extracts given under sub-section (1) shall be certified by the Registrar or any other officer authorized by the State Government to give such extracts as provided in Section 76 of the Indian Evidence Act, 1872 (1 of 1872) and shall be admissible in evidence for the purpose of proving the marriage to which it relates.
