Legal Document View

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
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(2)(c) in The Delhi Anand Marriages Registration Rules, 2018

(c)The documents tendered before him do not provide the marital status of the parties, he may, call upon the parties to produce such further information or documents as he may deem necessary for establishing the identity of the parties and the witnesses or correctness of the information presented to him within a period of thirty days from date of receipt of memorandum.