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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(5) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(5)No marriage bureau shall carry on or conduct its activities as the marriage bureau, except at its registered office or place as specified in the registration certificate granted under sub-section (2).