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Registration of Births and Deaths Act, 1969 2. Definitions and interpretation.- (1) In this Act, unless the content otherwise requires, --- (a) "birth" means live-birth or still-birth; (b) "death" means the permanent disappearance of all evidence of life at any time after live-birth has taken place, (c) "foetal death" means absence of all evidence of life prior to the complete expulsion or extraction from its mother of a product of conception irrespective of the duration of pregnancy; (d) "live-birth" means the complete exclusion or extraction from its mother of a product of conception, irrespective of the duration of pregnancy, which, after such expulsion or extraction, breathes or shows any other evidence of life, and each product of such birth is considered live-born; (e) "prescribed" means prescribed by rules made under this Act; (f) "State Government", in relation to a Union territory, means the Administrator thereof; (g) "still-birth" means foetal death where a product of conception has attained at least the prescribed period of gestation. (2) Any reference in this Act to any law which is not in force in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force in that area.    |
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