Section 7 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
7. Register to be open for public inspection.
- The register maintained under this Act shall, at all reasonable times, be open to inspection and certified extracts therefrom shall, on application, be given by the Registrar on payment of the prescribed fee. The entries in the memorandum or the register or the certified extract thereof or the marriage certificate issued under section 5 or section 6 shall be admissible in evidence and be proof of the statement contained therein.
