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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

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

(d)Each memorandum entered in the Register shall be treated as separate entry and each entry shall be numbered in a consecutive series which will commence and terminate with each calendar year and a fresh series being commenced with the beginning of each calendar year.