Section 10 in Haryana Compulsory Registration of Marriages Act, 2008
10. Register.
(1)The Registrar shall maintain a register of marriages solemnized in the State in such form and manner as may be prescribed on receipt of the memorandum of marriage under section 7, the Registrar shall make a record of the same in the register.(2)On registration of the marriage,the Registrar shall issue a certificate of marriage to the parties in such form as may be prescribed.
