Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

UT Chandigarh - Subsection

Section 11(1) in Haryana Compulsory Registration of Marriages Act, 2008

(1)A memorandum accompanied by such fee along with such fine as may be prescribed regarding any particular marriage, may be submitted in the Registrar after the expiry of the period specified under sub-section (l) of section 7 and the Registrar shall proceed accordingly after following the due procedure enumerated in Section 7.