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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(3) in The Jharkhand Compulsory Registration of Marriages Act, 2017

(3)The Registrar General shall be the chief executive authority in the State for carrying into execution the provisions of this Act and the Rules and Orders made thereunder subject to the directions, if any, given by the State Government.