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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(1)The State Government may, by notification in the Official Gazette, appoint as, many persons, as it thinks necessary to be the Registrars of Marriage Bureaus and Marriages, for such areas or areas as may be specified in such notification.