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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(1)For the purpose of this Act, the State government may, by notification, appoint, as may Registrars of Marriages as it thinks necessary for such area or areas as may be specified in the notification.