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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(3) in Himachal Pradesh Registration of Marriages Act, 1996

(3)The Chief Registrar of Marriages may, for reasons to be recorded in writing, refuse to register a marriage under this Act on the ground that in his opinion the marriage is inconsistent with international law or the comity of nations.