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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(1)(b) in The Jharkhand Compulsory Registration of Marriages Act, 2017

(b)Appoint or re-designate any person or authority competent to register marriages under this Act or under any other of law or by practice, a registrar for a particular local area and/or persons' belonging to any particular community residing in a particular local area.