Section 23 in Special Marriage (High Court) Rules, 1955
23. Transmission of certified copy of the Decree.
- The Court shall send a certified copy of every decree for divorce or nullity or dissolution of marriage to the Marriage officer appointed under section 3 of the Act.(Their Lordships are further pleased to direct that a new Chapter XXXIV - A be inserted, after Chapter XXXIV in the Rajasthan High Court Rules, containing the above Rules).
