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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

UT Chandigarh - Subsection

Section 19(2)(b) in Haryana Compulsory Registration of Marriages Act, 2008

(b)the fee of the memorandum and the person who shall attest the same under sub-section (2) of section 7;