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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(1)(b) in Himachal Pradesh Registration of Marriages Act, 1996

(b)a party to the marriage submits a Memorandum in the form given in the Schedule, along with a certificate from the Indian Consulate, in the country where marriage has been solemnised, that the marriage is valid and has been duly solemnised, and informs the Chief Registrar of Marriages,