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[Cites 0, Cited by 2] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Births, Deaths And Marriages Registration Act, 1886

(2)Until the entry has been so signed [or the conditions specified in the proviso to sub-section (1) have been complied with,] [Inserted by Act 9 of 1911, Section 2. ] the birth or death shall not be deemed to be registered under this Act.