Section 2(1)(d) in The Registration Of Births And Deaths Act, 1969

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Union of India - Subsection

Section 2(1)(d) in The Registration Of Births And Deaths Act, 1969

(d)“live-birth” means the complete expulsion or extraction from its mother of a product of conception, irrespective of the duration of pregnancy, which, after such expulsion or extraction, breathes or shows any other evidence of life, and each product of such birth is considered live-born;

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Union of India - Subsection

Section 2(1)(d) in The Registration Of Births And Deaths Act, 1969