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

State of Jharkhand - Subsection

Section 14(a) in The Jharkhand Compulsory Registration of Marriages Act, 2017

(a)Registrar may call upon the parties to produce such further information of documents as deemed necessary, for establishing the identity of the parties and the witnesses or correctness of the information or documents presented to him: or