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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, give such directions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for the purposes of removing the difficulty.