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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(2) in Himachal Pradesh Registration of Marriages Act, 1996

(2)The Memorandum shall also be signed by the officiating priest, if any, and where such marriage is solemnised before a Marriage Officer, the memorandum shall be supported by certified copies of entries made in the Marriage Certificate Book being maintained by the said Marriage Officer under any other enactment for the time being in force.