Section 12(2) in The Orissa Hindu Marriages Registration Rules, 1960

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State of Odisha - Subsection

Section 12(2) in The Orissa Hindu Marriages Registration Rules, 1960

(2)[ All such fees shall be credited to the State revenue under the head "0070-Other Administrative Services-60-Other Services-108-Marriage Fees-0135-Registration Fees-01050-Fees for Registration of Marriage and for obtaining certified copy of an entry made in the Marriage Register.] [Inserted vide O.G.E No 1545 dated 26.10.2006.]AppendixForm 'A'Form of Hindu Marriage Register[See Rule 4]

Serial No.	Date of application	Name and present address of the applicant parties	Date and place of marriage	Age of parties at the time of marriage	Name and present address of the guardians of theparties to the marriage	Name and address of the witness to the marriage	Remarks
1	2	3	4	5	6	7	8

Form 'B'Form of application for Registration of Marriage under the Hindu Marriage Act, 1955[See Rule 5]ToThe Registrar under the Hindu Marriage Act, 1955..............District.Sir,We (husband) and (wife) between whom a Hindu marriage was solemnised and the particulars of which are set forth below now apply for the entry of the particulars in the Hindu Marriage Register.Sd. (Husband)Sd. (Wife)(Particulars of the marriage)I. (1) Date of marriage...............

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State of Odisha - Subsection

Section 12(2) in The Orissa Hindu Marriages Registration Rules, 1960