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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(1) in Himachal Pradesh Registration of Marriages Act, 1996

(1)Subject to any rules made in this behalf by the State Government including rules relating to the payment of fees and postal charges, any person may -
(a)cause a search to be made by the Registrar of Marriages for any entry in a register of marriages; and
(b)obtain an extract from such register relating to any marriage.