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State of Tamilnadu - Section

Section 21 in Tamil Nadu Registration of Marriages Act, 2009

21. Power of Government to give direction.

- The Government may, from time to time, issue such directions not inconsistent with the provisions of this Act, to the Registrar, District Registrar and to the Registrar- General, as it may thinks fit for the effective implementation of the provisions of this Act and they shall comply with such direction.