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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

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

(j)"Registrar General" means the Registrar General of Births, Deaths and Marriages, appointed by the State Government for the State of Maharashtra under the Births, Deaths and Marriages Registration Act, 1886.