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[Cites 0, Cited by 0] [Section 9] [Entire Act]

UT Chandigarh - Subsection

Section 9(1) in Haryana Compulsory Registration of Marriages Act, 2008

(1)Any person aggrieved by the order of the District Registrar refusing to register the marriage under Section 8 may, within a period of ninety days from the date of receipt of such order, appeal to the Chief Registrar in such manner and, accompanied by such fee, as may be prescribed.