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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in Rajasthan Registration of Births, Deaths and Marriages Act, 1958

(2)Every copy of an entry in a register book given under this section shall be certified by the Registrar and shall be admissible in evidence for the purpose of proving the birth or death to which the entry relates.