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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(3) in Himachal Pradesh Registration of Marriages Act, 1996

(3)The Memorandum shall be accompanied by a fee of rupees five if it is sent or delivered within a period of 30 days from the date of marriage and a fee, not exceeding rupees ten, as may be prescribed if it is sent or delivered after the expiry of 30 days from the date of marriage.