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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Anand Marriages Registration Rules, 2016

(2)The parties referred above in sub-rule (1), shall submit their memorandum alongwith an affidavit (duly attested by the Notary or any other officer authorized by the State Government), describing the reasons for its late submission.