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[Cites 0, Cited by 0] [Section 11] [Entire Act]

UT Chandigarh - Subsection

Section 11(2) in Haryana Compulsory Registration of Marriages Act, 2008

(2)Nothing in sub-section (1) shall affect the liability of any person who has wilfully omitted or neglected to deliver or send the memorandum within the period specified in sub-section (1) of Section 7 any penalty that may be imposed under Section 16.