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

State of Maharashtra - Subsection

Section 5(4) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(4)Every such marriage bureau shall renew its registration after every two years from the date of grant of such certificate, on payment of the prescribed renewal fee; and the Registrar shall renew the certificate in the same manner, as laid down under sub-section (2).