Section 7(2)(d) in The M.P. Compulsory Registration of Marriages Rules, 2008

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State of Madhya Pradesh - Subsection

Section 7(2)(d) in The M.P. Compulsory Registration of Marriages Rules, 2008

(d)the documents tendered before him do not prove the marital status of the parties, he may, after hearing the parties and recording the reasons in writing refuse to register the marriage and may,-

(i)call upon the parties to produce such further information or documents as deemed necessary for establishing the identity of the parties and witnesses or correctness of the information or documents presented to him; or

(ii)if deemed necessary, refer the papers for verification to the local police station within whose jurisdiction the parties reside.

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State of Madhya Pradesh - Subsection

Section 7(2)(d) in The M.P. Compulsory Registration of Marriages Rules, 2008