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 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in Bihar Marriage Registration Rules, 2006

(3)Marriage Registrar shall make available, one copy of the remaining two copies of the applications to Marriage Deputy Registrar General of his area by the 15th day of the next month and maintain the receipt in his record. Marriage Registrar shall maintain his copies of the applications in his record.