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

State of Himachal Pradesh - Subsection

Section 10(4) in Himachal Pradesh Registration of Marriages Act, 1996

(4)On receipt of any such memorandum, the Registrar of Marriages shall file the same in the Marriage Register maintained by him and shall send the duplicate copy thereof to the Chief Registrar of Marriages as provided in section 7.