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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Births, Deaths And Marriages Registration Act, 1886

(2)Every copy of an entry in a register book given under this section shall be certified by the Registrar of Births and Deaths and shall be admissible in evidence for the purpose of proving the birth or death to which the entry relates.