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State of Madhya Pradesh - Section

Section 12 in Madhya Pradesh Anand Marriages Registration Rules, 2018

12. Maintenance of Anand Marriage Register.

- Every Registrar of Marriages shall maintain an Anand Marriage Register in Form-V (both in English and Hindi languages). It shall, at all reasonable times, be open for Inspection and shall be admissible as evidence of the Statements contained therein and certified extract there from shall on an application, be given by the Registrar to the parties to the marriage on the payment of fees Rs. 100/-.Form - I[See rule 5]Register of Anand Marriages
1. Date of Marriage:-
2. Place of Marriage: Particular of Village/Town/City District
Signature of the Husband   Photo of theHusband to beaffixed Photo of the Wifeto be affixed
Signature of the Wife
3. Details of Parties to the Marriage (As on the date of marriage)
Details Husband Wife
(a) Name in full (in capital letters)    
(b) Nationality    
(c) Age and date of birth (sufficient proofshall be produced)    
(d) Permanent address    
(e) Present address    
* (f) Previous marital statusUnmarriedWidowerWidowDivorced    
(g) Name and Address of father    
(h) Name and Address of mother    
* Put () mark on whichever is applicable.
4. Witness of solemnization or Marriage
(a) Name : Signature with date
(b) Address:  
2. (a) Name : Signature with date
(b) Address:  
Space for Office use
5. Date of Receipt of Memorandum..............................................
6. Details of Documents/records/proof of marriage required under rule 6:
Date :  
Registrar  
Registration No. /(year) Date...................
  Registrar
Form - 1 - A[See rule 5(2)]In case of any marriage, where one of the parties is Non - Resident Indian or Foreign National.It shall be mandatory for such parties to disclose and mention in writing the following details:
1. His/her Passport Number:
2. Name and place of the Passport Issuingcountry:
3. Validity of Passport: .
4. Permanent Residential address in the Countryof current overseas adobe
5. Official/work address in the country ofCurrent overseas adobe
6. Valid, present Social Security number or anysuch similar other identification proof officially issued by thecountry of foreign adobe
This information shall be entered in the certificate of marriage as also in the marriage register.Form - II[See rule 6]Memorandum for Registration of Anand Marriages
1. Date of Marriage:-
2.
Place of Marriage:District Particular of Village/Town/City
3. Details of Parties to the Marriage (As on the date of marriage)
Details Husband Wife
(a) Name in full (in capital letters)    
(b) Nationality    
(c) Age and date of birth (sufficient proofshall be produced)    
(d) Permanent address    
(e) Present address    
* (f) Previous marital statusUnmarriedWidowerWidowDivorced    
(g) Name and Address of father    
(h) Name and Address of mother    
* Put () mark on whichever is applicable.
4. Witness of Solemnization of marriage
(a) Name:
(b) Address:
(c) Signature with date
Form - III[See rule 6 (2)]DeclarationWe, I ...........................................do hereby declare that our marriage was solemnized on ...........................................(Date of Marriage) at (place of marriage).The memorandum for registration of marriage could not be submitted within the period specified under rule 6 due to (specify reason). We hereby submit memorandum (Form-II) along with documents to prove the solemnization of the purpose of registration of our marriage.Place:Date:Signature of HusbandSignature of WifeForm No - IV[See rule 7 (1)]Government of Madhya PradeshDepartment of JusticeCertificate of Anand Marriage[Issued under the Madhya Pradesh Anand Marriage Registration Rules, 2018]Certificate No..............................................Dated.........................................This is to certify that the following information has been taken from the Register of Anand Marriages maintained in Form No. 1 in the office of the Registrar of ....................................... (local area)