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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(2) in Himachal Pradesh Registration of Marriages Act, 1996

(2)The State Government may also appoint such other officers with such designations as it thinks fit for the purpose of discharging under the superintendence and direction of the Chief Registrar of Marriages, such of his functions as he may, from time to time, authorise them to discharge.