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State of Tamilnadu - Section

Section 6 in Tamil Nadu Registration of Marriages Rules, 2009

6. Duplicates to be forwarded to the District Registrar.

(1)On or before the fifth day of each month, the Registrar shall send to the District Registrar, the duplicate copies of all the memoranda received by him during the preceding month, affixing at the end of the last of such copies a certificate as follows:-
"Certified that the memorandum, which bear Serial No.......................... to Serial No......................... are duplicate of all the memoranda filed in the file of memorandum maintained by me under the Tamil Nadu Registration of Marriages Act, 2009 during the month of
Dated the.........................day of…..........................20.........
    Signature
    Registrar of Marriages"
(2)on receipt of the duplicate copies of memorandum the District Registrar shall file them in the registers similar to those maintained by the Registrars.