Births, Deaths and Marriages Registration Act, 1886
3. Definitions
In this Act, unless there is something repugnant in the subject or context,-
"sign" includes mark, when the person making the mark is unable to write his name:
"prescribed" means prescribed by a rule made 9[***] under this Act: and
"Registrar of Births and Deaths" means a Registrar of Births and Deaths appointed under this Act.