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[Cites 0, Cited by 0] [Section 8] [Entire Act]

UT Chandigarh - Subsection

Section 8(2) in Haryana Compulsory Registration of Marriages Act, 2008

(2)The District Registrar, after giving an opportunity of being heard to the party concerned, may pass an order confirming the order of the Registrar or after recording the reasons in writing, direct the Registrar concerned to register the marriage or may pass such order as he may deem fit.