Section 12 in Himachal Pradesh Registration of Marriages Act, 1996
12. Non-registration not to invalidate marriages.
- No marriage contracted in the areas to which this Act applies shall be deemed to be invalid solely by reason of the fact that it was not registered under this Act or that the memorandum was not delivered or sent to the Registrar of Marriages or that such memorandum was defective, irregular or incorrect.Chapter-IV Maintenance of Registers and Records and Corrections Thereof.
