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State of Punjab - Section

Section 3 in Hindu Marriage (Punjab) Rules, 1956

3. Petition to be accompanied by extract or affidavit of re-marriage.

- A petition under the Act shall be accompanied by a certified extract from the Hindu Marriage Register maintained under section 8 of the Act and in the absence of the same an affidavit, to the effect that petitioner was married to the respondent (unless the certificate or affidavit is already on the record).