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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Registration of Marriages Rules, 2009

(2)The memorandum shall be in duplicate, signed by the parties to the marriage, the priest and two witnesses and accompanied by a fee of Rs.100/- (Rupees one hundred only), if the memorandum is sent within a period of ninety days from the date of marriage.