Section 7(5) in The M.P. Compulsory Registration of Marriages Rules, 2008
(5)On dissolution of marriage registered under sub-rule (3), it shall be binding on either party to a marriage to intimate the details of dissolution of marriage to the Registrar of Marriages and on receiving such details the Registrar of Marriages shall enter such details in column (16) of Marriage Register specified in Form No. 2. After the dissolution of marriage, if any person requires a copy of marriage registration certificate, then the fact of dissolution of marriage shall be mentioned in the marriage registration certificate.
