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] [Section 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(1) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002 (1)Wilfully omits or neglects to get the marriage registered as required in Sections 8 and 9 shall be punished with fine which may extend to one thousand rupees, or;
