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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Compulsory Registration of Marriages Rules, 2008

(3)Upon being required by either party to the marriage, the certificate of registration of marriage shall be sent by registered post on the address given by the applicant and the postal charges shall be borne by the applicant.