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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Jharkhand - Subsection

Section 212(11) in Civil Court Rules of the High Court of Judicature at Patna

(11)Every petition made under the Act, shall be accompanied by a certified copy of the certificate from the marriage certificate book, about the solemnisation or the registration of the marriage under the Act or under section 13 of the Special Marriage Act (Act III of 1872).