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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(3) in The Jharkhand Compulsory Registration of Marriages Act, 2017

(3)Provided that a marriage registered under any other enactment relating to registration of marriage for the time being in force, need not be registered under this Act:Provided further that nothing contained in any other Act or law shall preclude the parties to a marriage from registering their marriage under the provisions of this Act.