Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 15 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003 15. The Marriage Officers shall maintain a separate register for the copies of the marriage certificate received by them under Rule 3 of the above Rules.
