Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 15 in Hindu Marriage (Punjab) Rules, 1956 15. Register to be maintained. - Every Court shall maintain a register in which the details regarding petitions shall be entered and it shall conform to Civil Register No. III maintained for Divorce and Matrimonial Cases.
