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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(8) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(8)The marriage, even if performed formally according to custom, shall be registered under the Registration of Marriages Act within three months of the marriage.