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

State of Punjab - Subsection

Section 9(2) in The Punjab Compulsory Registration Of Marriages Act, 2012

(2)The Chief Registrar of Marriages shall have jurisdiction over whole of the State of Punjab and shall have all the powers and perform all the duties conferred and imposed upon him under this Act. All other officers, appointed under sub-section (I), shall exercise such powers, as may be conferred upon them by the State Government.