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State of Bihar - Section

Section 08 in Bihar Marriage Registration Rules, 2006

08. Declaration : (1) I...................have been married on................. at.................... according to............under the provisions of our Customs/ Personal Law/ Special Marriage Act, 1954 and since then we are living together as husband and wife.

(2)We declare that all the above particulars are true to the best of our knowledge and belief.
Signature of Bride Signature of Bridegroom
Signature of witness from Bride's side Signature of witness from Bridegroom's side
Application No. ............./(Panchayat/Block/District)(Ward/town/District) Date..................
Certified that Sh................ S/o ................ and Smt................D/o.........................have applied for registration of their marriage solemnized at (Place)....................on (Date)..................It has been registered under the provisions of Bihar Marriage Registration Rules, 2006 with Regn. No.................Dt.............in the Marriage Registration Register of this Panchayat/Ward.OrTheir case has been referred to Marriage Deputy Registrar General and they have advised to appear before him.
Marriage Deputy Registrar's General copy Marriage Registrar
FormNo. A-2Application for Registration of marriageunder the BiharMarriage Registration Rules, 2006To : The MarriageRegistrar,...............................Please register our marriage for which particulars are givenbelow: {|
 
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Sl. No. Particulars Bridegroom Bride
01 Name    
02 Age    
03 Father's Name    
04 Mother's Name    
05 Status on the date of marriage Unmarried/ widower/ divorcee/ married Unmarried/ widow/ divorcee
06 Address