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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(1) in The Punjab Compulsory Registration Of Marriages Act, 2012

(1)For carrying out the purposes of this Act, the State of Government shall, by notification in the Official Gazette, appoint an officer, to be the Chief Registrar of Marriages and such other officers to assist him, as it may deem fit.