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State of Uttar Pradesh - Section

Section 5 in The U.P. Hindu Marriage Registration Rules, 1973

5. Hindu Marriage Register.

(1)A Hindu Marriage Resgister shall be kept in the form of a file book consisting of serially numbered butts.
(2)The Registrar shall certify under his signature, on the title page of every blank register issued to him, the number of pages actually contained in such register and shall also note the date on which the register was received by him.
(3)At the close of every calendar year, the Registrar shall certify the number of applications registered during the year and wherever a register is completed the Registrar shall also certify the number of applications registered in that particular register.
(4)The registers used by the Registrar shall be serially numbered.