Section 14(2) in Punjab Registration of Births and Deaths Rules, 1972
(2)Any such extract in regard to a birth or death shall be issued, by the Registrar or the officer authorised by the State Government in this behalf in form No. 9 or as the case may be, Form No. 10 and shall be certified in the manner provided for in section 76 of the Indian Evidence Act, 1872 (1 of 1872).
