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State of Rajasthan - Section

Section 15 in Rajasthan Compulsory Registration of Marriages Act, 2009

15. Registrar to furnish a copy of the certificate of marriage to the District Marriage Registration Officer.

- When the Registrar registers a marriage under this Act, he shall immediately thereupon send a copy of the certificate of marriage to the District Marriage Registration Officer which will be helpful for him to monitor and review the work of the registration of marriages.