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Union of India - Section

Section 2 in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023

2. Construction of references of certain expressions by certain other expressions.

Throughout the Registration of Births and Deaths Act, 1969 (hereinafter referred to as the principal Act), for the word “Registrar-General”, wherever it occurs, the words “Registrar General of India” shall be substituted.