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

State of Karnataka - Subsection

Section 5(1) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(1)The parties to a marriage shall, prepare and sign a memorandum in the form specified in Schedule A and deliver or send by registered post the said memorandum in duplicate to the Registrar or the area in which the marriage was contracted, within a period of thirty days from the date of marriage.