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State of Tamilnadu - Section
Section 7 in Tamil Nadu Registration of Marriages Rules, 2009
7. Form of receipt.
- The Registrar shall issue a receipt for the fees received by him in the following form. The receipt shall be generated in duplicate through computer which shall be electronically numbered consecutively:-| Receipt(Under the TamilNadu Registration of Marriages Rules, 2009)No.....................................................O/o. The Registrar ofMarriages,….....................................(station)Received fees fromThiru/Tmt..................................................................................(MemorandumNo..............................) towards | ||||
| Sl.No. | Item | (Rs.) | ||
| (i) | For registration of Memorandum of marriage | |||
| (ii) | For certified extracts from the Register | |||
| (iii) | For certified copy / copies of | |||
| (iv) | For any other | __________________ | ||
| Total | __________________ | |||
| Rupees in words [Rupees_________________________ ] | ||||
| Dated the_________________day of_______20___. | ||||
| Signature ______________ | ||||
| Registrar of Marriages. |