Section 7(1)(a) in The M.P. Compulsory Registration of Marriages Rules, 2008

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State of Madhya Pradesh - Subsection

Section 7(1)(a) in The M.P. Compulsory Registration of Marriages Rules, 2008

(a)The parties to a marriage shall submit a memorandum in the Form No. 1 and shall deliver it in person or send by registered post in duplicate to the Registrar of Marriages of the area where marriage is solemnized or performed within a period of thirty days from the date of marriage.

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State of Madhya Pradesh - Subsection

Section 7(1)(a) in The M.P. Compulsory Registration of Marriages Rules, 2008