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Union of India - Section
Section 8 in The Births, Deaths And Marriages Registration Act, 1886
8. The Government of India have, therefore, availed themselves of the opportunity of the proposed legislation for the registration of births and deaths to remove these defects in the marriage registration law, by providing for general registry offices for keeping registers, not only of the births and deaths which may be registered under the present law, but also of marriages which may be registered under Act III of 1872 or Christian Marriage Act, 1872,"
Gazette of India 1885, Part V, page 12[8 th March, 1886]An Act to provide for the voluntary registration of certain births and deaths, for the establishment of General Registry Offices for keeping registers of certain births, deaths and marriages, and for certain other purposes.Whereas it is expedient to provide for the voluntary registration of births and deaths among certain classes of persons, for the more effectual registration of those births and deaths and of the marriages registered under Act, [1872 (3 of 1872)] [Now see the Special Marriage Act, 1954 (43 of 1954). ], or the Indian Christian Marriage Act, 1872 (15 of 1872), and of certain marriages registered under the Parsi Marriage and Divorce Act, [1865 (15 of 1865)] [Now see the Parsi Marriage and Divorce Act, 1936 (3 of 1936). ], and for the establishment of general registry offices for keeping registers of those births, deaths and marriages;And whereas it is also expedient to provide for the authentication and custody of certain existing registers made otherwise than in the performance of a duty specially enjoined by the law of the country in which the registers were kept, and to declare that copies of the entries in those registers shall be admissible in evidence; It is hereby enacted as follows:-| Brought into force on 1.10.1888. |