Section 7 in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
7. Every Marriage in State to be Registered.
(1)After the commencement of the Act, every marriage performed in the State shall be registered [online or otherwise, as the case may be] [Inserted by Act No. 28 of 2018, dated 25.10.2018.] under this Act in the manner provided in Section 8 notwithstanding the fact that the said marriage had been entered in the Marriage Registers governed by the any other personal laws of the bride or bridegroom or customs and traditions.(2)This Act does not apply to the marriages already registered with the Registrar of Marriages appointed by the Government.
