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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(i) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003

(i)The Marriage Officer shall register the marriage entering the particulars of marriage in his own hand in the Marriage Register. Both the parties and also two witnesses for each party shall sign in the Marriage Register.