Section 15 in The Jharkhand Compulsory Registration of Marriages Act, 2017
15.
Whereas the Registrar before whom the memorandum/application form is presented, on scrutiny of the documents submitted with the application or, on the other facts noticed or brought to his notice, has reason to believe that:-(a)The marriage between the parties is not performed in accordance with the Personal law of the parties; or(b)The identity of the parties of the witnesses or the persons testifying the identity of the parties and the solemnization of the marriage is not established beyond reasonable doubt; or(c)The documents tendered before him do not prove the marital status of the parties.
