Section 6(1)(ii) in The Punjab Anand Marriages Registration Rules, 2016

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State of Punjab - Subsection

Section 6(1)(ii) in The Punjab Anand Marriages Registration Rules, 2016

(ii)after the expiry of a period of six months but within a period of one year from the date of solemnization of the marriage, such marriage shall be registered only after obtaining the written permission of the District Registrar of Marriages concerned, subject to payment of a late fee of rupees fifteen hundred in addition to the fee, as specified in sub-rule (3) of rule 5; and

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State of Punjab - Subsection

Section 6(1)(ii) in The Punjab Anand Marriages Registration Rules, 2016