Section 19 in The Punjab Compulsory Registration Of Marriages Act, 2012
19. Provisions not to be derogatory to certain laws.
The provisions of this Act shall be addition to and not in derogation of the provisions of the Indian Christian Marriage Act, 1872 (15 of 1872), the Anand Marriage Act, 1909 (7 of 1909), the Muslim Personal Law (Shariat) Application Act, 1937 (26 of 1937) and the Hindu Marriage Act, 1955 (25 of 1955).
