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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1)(a) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(a)On solemnization of a marriage, it shall be the responsibility of the husband to present, within a period of ninety days from the date of the solemnization of the marriage, a memorandum in the prescribed form before the Registrar within whose jurisdiction the husband ordinarily resides or where either one of the parties ordinarily reside;