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

NCT Delhi - Subsection

Section 12(3) in The Delhi Anand Marriages Registration Rules, 2018

(3)The Registrar shall also forward particulars of the corrections made under rule 10 with the date of corrections and a copy thereof to the District Registrar.Form-I[Register of Marriage under Anand Marriage Registration Rules, 2018]
S.No. No. & Date of Application Date and Place of Marriage Name &percentage of applicants Age of applicants and date of birth
      Husband Wife Husband Wife
1 2 3 4 5 6 7
             
Nationality of theapplicants Permanent dwellingplace, if any of the applicants Present dwelling place, with Tel. N. &E-mail I.D (if any) Signature of the applicants
Husband Wife Husband Wife Husband Wife Husband Wife
8 9 10 11 12 13 14 15
 
Name and particulars of two witnesses Signature of witnesses Signature of the marriage officer with date ofregistration
16 17 18
     
Revenue Department, Government of Nct of DelhiApplication form - Marriage Registration Certificate(Under << The Hindu Marriage Act, 1955>>/<< The Special Marriage Act 1954>>/<< The Indian Christian Marriage Act, 1872>>), The Anand Marriage Act, 1909
Applicant Details
1. e-District Registration Number : {|
                               
|-| (For alreadyRegistered User- Not to be filled in by first time Applicants orthose having Aadhaar number)|-|| OR|-| 2. UID (AADHAAR) No:| {||-|||||||||||||||||}|-|| OR|-| 3. Voter ID Card :| {||-|||||||||||||||||}|-| 4. Name of Applicant(Bride or Groom)| :___________________________________________|-| Details ofGroom and Bride|-|| Groom| Bride|-| 5. Name :