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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(ii) in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023

(ii)clause (b) shall be re-numbered as clause (ba) thereof, and before clause (ba) as so re-numbered, the following clause shall be inserted, namely:—(b) “database” means the organised collection of data, generally stored and accessed in electronic form from a computer network;