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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(iv) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003

(iv)On application for grant of certified copies of the extracts of the Marriage Register or certificate or other records, the Marriage Officer or the District Registrar shall grant the same under his signature and official seal.