Section 15 in Haryana Compulsory Registration of Marriages Act, 2008
15. Correction or cancellation of entry in register.
- If it is found to the satisfaction of the Registrar that any entry of a marriage in any register kept by him under this Act is erroneous in form or substance, or has been fraudulently or improperly made, he may, subject to such rules as may be made by the State Government with respect to the condition on which and the circumstances in which such entries may be corrected or cancelled, correct the error or cancel the entry by suitable entry in the margin, without any alteration of the original entry, and shall sign and attest such entry made in the margin and add the date of correction or cancellation.
