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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan Compulsory Registration of Marriages Act, 2009

(2)On an application being made in this behalf and on payment of such fee, as may be prescribed, the Registrar shall furnish to the applicant a copy of any extract of the Registrar or record maintained by him under this Act.