Section 7(1) in Haryana Compulsory Registration of Marriages Act, 2008
(1)The parties to a marriage shall prepare and sign a memorandum, in such form, as may be prescribed and deliver or send by registered post, the said memorandum in duplicate to the Registrar of the area concerned in which the marriage was solemnized or the ordinary place of residence of the bride her parents, or the bride groom/ his parents, within a period of ninety days from the date of marriage.
