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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(4) in Himachal Pradesh Registration of Marriages Act, 1996

(4)Any marriage which has not been registered within one year of its occurrence, shall be registered only on an order made by a Magistrate of the First Class after verifying the correctness of marriage and on payment of the prescribed fee:Provided that nothing contained in this sub-section shall apply to the registration of a foreign marriage under section 11.