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State of Tamilnadu - Section

Section 3 in Tamil Nadu Registration of Marriages Act, 2009

3. Marriages to be compulsorily registered.

- Every marriage performed on and from the date of commencement of this Act shall be registered under this Act notwithstanding the fact that the said marriage had been entered in the marriage registers governed by any other personal laws of the parties to the marriage or custom or usage or tradition.