Section 5 in Haryana Compulsory Registration of Marriages Act, 2008
5. Section 21 shall be omitted.
AnnexureThe Haryana Compulsory Registration of Marriages Act, 2008(Haryana Act No.6 of 2008)An Act to provide for compulsory registration of marriages solemnized in the State of Haryana irrespective of caste, religion and creed and for matters connected therewith or incidental thereto.Be it enacted by the Legislature of the State of Haryana in the Fifty-ninth Year of the Republic of India as follows:-
