Section 14(2) in The Punjab Compulsory Registration Of Marriages Act, 2012
(2)All extracts, supplied under sub-section (1), shall be certified by the Registrar of Marriages or any other officer authorized by the State Government to supply such extracts as provided in section 76 of the Indian Evidence Act, 1872 (Central Act 1 of 1872), and shall be admissible in evidence for the purpose of proving the marriage to which these extracts relate.
