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 17 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003 17. Any person aggrieved by the order of the District Registrar, may prefer a revision before the Registrar General within thirty days from the date of such order.
