Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Jharkhand - Subsection Section 21(ii) in The Jharkhand Compulsory Registration of Marriages Act, 2017 (ii)This objection can be lodged within 15 days of the submission of marriage application along with the prescribed fee, if any.
