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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(1) in The Punjab Anand Marriages Registration Rules, 2016

(1)Any person aggrieved of an order passed by the Registrar of Marriages, may file an appeal within a period of thirty days from the date of passing of such order, to the District Registrar of Marriages in Form-II, on payment of a fee of rupees one thousand in the form of court fee stamps.