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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(4) in Tamil Nadu Registration of Marriages Rules, 2009

(4)The Registrar General after giving an opportunity of being heard to the aggrieved parties concerned shall pass an order, after recording the reasons in writing, directing the Registrar to register the marriage or confirming the order of the District Registrar as the case may be.