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[Cites 0, Cited by 0] [Section 10] [Entire Act]

UT Chandigarh - Subsection

Section 10(1) in Haryana Compulsory Registration of Marriages Act, 2008

(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.