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] [Section 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(iii) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003 (iii)The Marriage Officer shall institute prosecution with the prior sanction of the Registrar General under Section 18 of the Act.
