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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(3) in Himachal Pradesh Registration of Marriages Act, 1996

(3)The Chief Registrar of Marriages shall be the Chief Executive authority in the State for carrying into execution the provisions of this Act and the rules and orders made thereunder subject to the directions, if any, given by the State Government.