Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(c) in The M.P. Compulsory Registration of Marriages Rules, 2008

(c)After examining the memorandum submitted by the parties, the Registrar of Marriages shall enter the entries of the memorandum in the register specified in Form No. 2.