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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Hindu Marriages Registration Rules, 1960

(2)On being satisfied about the due solemnisation of the marriage and regarding the identity of the parties thereto the Registrar shall enter the particulars relating to the marriage as given in the application in the register.