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[Cites 0, Cited by 3] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Hindu Marriage Act, 1955

(4)The Hindu Marriage Register shall at all reasonable times be open for inspection, and shall be admissible as evidence of the statements therein contained and certified extracts therefrom shall, on application, be given by the Registrar on payment to him of the prescribed fee.