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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in Rajasthan Compulsory Registration of Marriages Act, 2009

(2)Notwithstanding such repeal all the marriages registered in accordance with such guidelines shall be deemed for all purposes the marriages registered under the provisions of this Act and all the certificates issued under the said guidelines shall be deemed to have been issued under the provisions of this Act.