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[Cites 0, Cited by 0] [Section 12] [Entire Act]

UT Chandigarh - Subsection

Section 12(1) in Haryana Compulsory Registration of Marriages Act, 2008

(1)The register maintained under this Act shall at all reasonable times, be open to inspection and certified extracts therefrom shall, on application, be given by the Registrar on payment of such fee as may be prescribed.