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State of Uttar Pradesh - Section

Section 8 in The U.P. Hindu Marriage Registration Rules, 1973

8. Duplicates.

- On or before the seventh day of each month, the Sub-Registrar shall send by registered post to the Registrar of the district all duplicate copies of the applications received by him during the preceding month along with a covering letter indicating therein the serial numbers of the duplicate copies of the application sent therewith and, if no application was received in the previous month then, a letter indiacting that no application was received.