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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(2) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(2)On an application being made in that behalf, and on payment of such fee as may be prescribed, the Registrar shall furnish to the applicant a copy of any extract of the register maintained under this Act.