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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002

(2)Every Marriage Officer shall, enter in the Registrar of Marriages maintained for the purpose, all information given to him under Section 7 or Section 8 and register the marriage;