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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003

13.

(i)The Marriage Officer shall register the marriage entering the particulars of marriage in his own hand in the Marriage Register. Both the parties and also two witnesses for each party shall sign in the Marriage Register.
(ii)This rule does not apply to the marriage where a copy of the marriage certificate was furnished to the Marriage Officer under Rule 3.