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State of Karnataka - Section

Section 8 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

8. Non-registration not to invalidate the marriage.

- No marriage contracted in the State shall be deemed to be invalid solely by reason of the fact that it was not registered under this Act or that the memorandum was not delivered or sent to the Registrar or that such memorandum was defective, irregular or incorrect.