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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(ii) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003

(ii)Shall submit monthly returns along with the duplicate copies of the Memorandums of Marriage received to the District Registrar of Marriages on or before 30th of every succeeding month regarding the marriage registered by him in the preceding month.