Section 22 in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998
22. Power of Government to give directions
The Government may, from time to time, issue such directions not inconsistent with the provisions of this Act, to the Registrar and the Registrar General, as it may think fit in this regard for the effective and smooth implementation of the provisions of this Act; and the Registrar and the Registrar General shall be bound to follow such directions.
