Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 3 in Madhya Pradesh Anand Marriages Registration Rules, 2018

3. Authorization for registration of Anand marriages.

- For the purpose of registration of Anand marriage solemnized within the State of Madhya Pradesh, the Tahsildar and the Naib Tahsildar shall be the Registrar of Anand Marriages within their respective jurisdiction.