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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1)(iii) in The Punjab Anand Marriages Registration Rules, 2016

(iii)after the expiry of a period of one year or above from the date of solemnization of the marriage, such marriage shall be registered only after obtaining the written permission of the Chief Registrar of Marriages, subject to payment of a late fee of rupees two thousand in addition to the fee as specified in sub-rule (3) of rule 5.