Section 11(5) in Himachal Pradesh Registration of Marriages Act, 1996
(5)Where a party to a marriage happens to be outside India and he returns to India with a view to settling therein, he may, at any time within 60 days from the date of their arrival in India, get the marriage registered under this Act in the same manner as if the marriage has been solemnised in India and the provisions of section 8 shall apply to such a marriage after the expiry of the said period of 60 days.
