Section 5 — Application for certificate of identity.

The Transgender Persons (Protection of Rights) Act, 2019.
A transgender person may make an application to the District Magistrate for issuing a certificate of identity as a transgender person, in such form and manner, and accompanied with such documents, as may be prescribed: Provided that in the case of a minor child, such application shall be made by a parent or guardian of such child.

Official Hindi (PDF) ↗

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