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State of Uttar Pradesh - Section

Section 12 in The U.P. Hindu Marriage Registration Rules, 1973

12. Cas.

- book.-The Registrar shall maintain or cause to be maintained a cash-book in Form "B" of the Schedule. All fees received under the rules shall be brought to account in the cash-book every day and the Registrar shall sign the same in token of his verifying the of the day's total collection of fees.