Section 10 in THE REGISTRATION OF BIRTHS AND DEATHS (AMENDMENT) ACT, 2023
10. Substitution of new section for section 12.
For section 12 of the principal Act, the following section shall be substituted, namely:—12. Certificate of registration of births or deaths.The Registrar shall, as soon as the registration of a birth or death has been completed, but not later than seven days, give, free of charge, electronically or otherwise under his signature, to the person who gives information under section 8 or section 9, a certificate extracted from the register relating to such birth or death in such form and manner as may be prescribed.”.
