Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 14 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003 14. The Marriage Officer shall furnish the marriage certificate in Form "C" free of cost to bride and groom soon after registration of the factum of Marriage.
