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State of Bihar - Section
Section 15 in Bihar Marriage Registration Rules, 2006
15. Power of issuing instructions.
- The Inspector General of Registration may from time to time issue directions to Marriage Registrar Generals, Marriage Deputy Registrar Generals and the Marriage Registrars for proper implementation of these Rules.| Applicant's copy | Appendix |
| FormNo. A-1Application for Registration of marriageunder the BiharMarriage Registration Rules, 2006To : The MarriageRegistrar,...............................Please register our marriage for which particulars are givenbelow: | {| |
| Sl. No. | Particulars | Bridegroom | Bride |
| 01 | Name | ||
| 02 | Age | ||
| 03 | Father's Name | ||
| 04 | Mother's Name | ||
| 05 | Status on the date of marriage | Unmarried/ widower/ divorcee/ married | Unmarried/ widow/ divorcee |
| 06 | Address |