Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Jharkhand - Subsection Section 27(ii) in The Jharkhand Compulsory Registration of Marriages Act, 2017 (ii)Appeals against the order of Chief Registrar of Marriage will be made before the Registrar General of Marriage, within one month of order.
