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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(7) in The Punjab Compulsory Registration Of Marriages Act, 2012

(7)The persons who have solemnized their marriages, before the date of commencement of this Act, may also get their marriages registered, if they or any of them, were residents of the State of Punjab at the time of marriage, subject, however, to the provisions of this Act.