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[Cites 0, Cited by 0] [Section 7] [Entire Act]

UT Chandigarh - Subsection

Section 7(6) in Haryana Compulsory Registration of Marriages Act, 2008

(6)Such parties to a marriage who have married outside the State but are residents of the State, may also get their marriage registered in the State as per provisions of sub-section (1), subject to the terms and conditions as mentioned in sub-sections (2), (3) and (4).