Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 16 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003 16. Any person aggrieved by any order of the Marriage Officer may within thirty days from the date of such order appeal to the District Registrar.
