Section 12(1) in The Orissa Hindu Marriages Registration Rules, 1960

[Cites 0, Cited by 0] [Section 12] [Entire Act]

(1)Fees shall be charged by the Registrar for the purposes and at the rates as specified below :

(i)	For registration of a marriage	Rs. 2
(ii)	For obtaining a certified copy of an entry made in theRegister	Rs. 5

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