Section 2(c) in Himachal Pradesh Registration of Marriages Act, 1996
(c)"District Registrar of Marriages" means the District Registrar of Marriages appointed by the State Government for a District under section 6 of this Act;(cc)[ "Magistrate" means the Executive Magistrate appointed by the State Government under section 20 of the Code of Criminal Procedure;] [Clause (cc) inserted vide Act No. 13 of 2006.]
