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[Cites 0, Cited by 23] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Hindu Marriage Act, 1955

(1)For the purpose of facilitating the proof of Hindu marriages, the State Government may make rules providing that the parties to any such marriage may have the particulars relating to their marriage entered in such manner and subject to such conditions as may be prescribed in a Hindu Marriage Register kept for the purpose.