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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(3)In case an application for registration is not made in the prescribed manner or is not in compliance with the prescribed requirements, the Register may, for reasons to be recorded in writing, refuse to registrar such marriage bureau, after giving the applicant an opportunity of being heard.