Section 13(i) in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
(i)in sub-section (1), for clause (b), the following clause shall be substituted, namely:—(b) obtain, electronically or otherwise, a certificate of birth or death from such register and issued in such form and manner as may be prescribed:Provided that no certificate relating to any death,issued to any person,shall disclose the particulars regarding the cause of death as entered in the register.”;
