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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(a) in Madhya Pradesh Anand Marriages Registration Rules, 2018

(a)after the expiry of a period of three months but not after a period of six months from the date of solemnization of the marriage, such marriage shall be registered subject to the payment of a late fee of rupees one thousand, in addition to the fee as specified in sub-rule (3) of rule 5;