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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(b) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(b)
(i)the form of application for registration of a marriage bureau;
(ii)the documents to be submitted therewith by the applicant;
(iii)the amount of fees for grant of and renewal of, such registration;
(iv)the form of certificate of registration to be granted to a marriage bureau and the terms and conditions subject to which such registration may be granted; and
(v)the manner and procedure of filing an appeal to the Registrar General;