Section 19(2)(c) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(c)

(i)the form of the memorandum for registration of a marriage and the details of the witnesses and the priest to be specified in the memorandum;

(ii)the amount of fee for such registration;

(iii)the form of certificate of registration of marriage;

(iv)the amount of penalty for late registration;

Legal Document View