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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Mizoram - Subsection

Section 11(3) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(3)In case of others, a certificate issued after settlement of Marriage Price vide Schedule I and duly registered under the Mizoram Compulsory Registration of Marriages Act, 2007 shall be a conclusive proof of Marriage.