Section 36(2)(d) in The Births, Deaths And Marriages Registration Act, 1886

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Union of India - Subsection

Section 36(2)(d) in The Births, Deaths And Marriages Registration Act, 1886

(d)prescribe the evidence of identity to be furnished to a Registrar of Births and Deaths by persons giving notice of a birth or death in cases where personal attendance before such Registrar is dispensed with;

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Union of India - Subsection

Section 36(2)(d) in The Births, Deaths And Marriages Registration Act, 1886