Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Karnataka - Section Section 3 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976 3. Every marriage to be registered. - Every marriage contracted in the State on or after the appointed day shall be registered in the manner provided in this Act.
