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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Punjab Compulsory Registration Of Marriages Act, 2012

(2)The District Registrar of Marriages may, after giving an opportunity of being heard to the parties concerned, pass an order confirming the order of the Registrar of Marriages or after recording the reasons, in writing, direct the Registrar of Marriages to register the marriage or may pass such order, as he may deem fit.