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State of Tamilnadu - Section

Section 9 in Tamil Nadu Registration of Marriages Rules, 2009

9. Correction in the Register of Marriages and Certificate of Registration.

- Any correction or any omission or mistake in the register of marriages or in the certificate, of registration shall be done by the Registrar after satisfying the genuineness of the correction by a foot-note without any alteration of the original entry and it shall be signed and dated by him.