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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(6) in The Punjab Compulsory Registration Of Marriages Act, 2012

(6)Notwithstanding anything contained in sub-section (5), the Registrar of Marriages either suo-mwo or otherwise, may enter any marriage, which takes place in his jurisdiction in the marriage register, after calling the parties and ascertaining the facts, required for registration of marriage.