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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003

6.

The Memorandum of the Marriage shall be in Form "B" and shall be signed by the bride and the bridegroom and by two witnesses for each party, duly affixing the passport size photograph of the bride and the bridegroom or a marriage photo on the Memorandum of Marriage and the duplicate Memorandum and the same shall be presented by the parties to the marriage to the Marriage Officer within thirty days from the date of marriage for registration of the factum of the marriage.