Report No. 153

Chapter VI

Birth Certificate and Passport

18. Issue of Birth Certificate.-

Wherein respect of any child an adoption order is made and particulars relating to the birth of the child have been registered before the adoption order under any law, the authority for the time being empowered to give certified extracts of such particulars shall, upon an application made on behalf of the child and upon being satisfied that the adoption order in respect of the child has taken effect, issue or cause to be issued a provisional certificate of such particulars setting out the names of the adoptive parents in place of the names of the natural parents of the child.