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] [Entire Act] State of Andhra Pradesh - Section Section 9 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003 9. As soon as the Memorandum of Marriage is received by the Marriage Officer, a serial number and the date of receipt of Memorandum shall be noted on the Memorandum.
