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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4)(b) in The Punjab Compulsory Registration Of Marriages Act, 2012

(b)the identity of the parties of the witnesses or the persons, testifying the identity of the parties and the solemnization of the marriage is not established beyond reasonable doubt; or