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 11] [Entire Act] State of Madhya Pradesh - Subsection Section 11(2) in Madhya Pradesh Anand Marriages Registration Rules, 2018 (2)The Chief Registrar of marriages, shall issue directions to the Registrars of Marriages, regarding maintenance of records/registers, from time to time, as he deems fit.
