Section 7 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
7. Copies of entries to be admissible in evidence.
- A copy of an entry given under section 6 shall be certified by the Registrar General or by an officer authorised in this behalf by the State Government, and shall be admissible in evidence for the purpose of proving the birth, death, or marriage to which the entry relates.
