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UT Chandigarh - Section

Section 13 in Haryana Compulsory Registration of Marriages Act, 2008

13. Non-registration not to invalidate marriage.

- No marriage in the State shall deemed to be invalid solely by reason of the fact that it was not registered under this Act or that the memorandum was not delivered or sent to the Registrar or that such memorandum was defective, irregular or incorrect.