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

State of Uttar Pradesh - Subsection

Section 7(1) in The U.P. Hindu Marriage Registration Rules, 1973

(1)Each application and its duplicate and also its triplicate wherever required shall be endorsed by the Registrar with the following endorsement duly signed by him, on the reverse thereof, namely :"The application was received by me on.............19 and it is filed at serial no...........of 19.............on page............of volume of the Hindu Marriage Register, maintained under the Hindu Marriage Registration (Uttar Pradesh) Rules, 1973.
(Signature)Date.
Registrar of Hindu Marriages