Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Rajasthan - Section Section 11 in Rajasthan Compulsory Registration of Marriages Act, 2009 11. Non-registration not invalidate the marriage. - No marriage shall be-deemed to be invalid solely for the reason that such marriage has not been registered under this Act.
