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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(2) in Himachal Pradesh Registration of Marriages Act, 1996

(2)The Chief Registrar of Marriages shall cause to be printed and supplied a sufficient number of register books for making entries of marriages according to such forms and instructions as may, from time to time, be prescribed; and a copy of such forms in the local language shall posted in some conspicuous place or near the outer door of the office.