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State of Jharkhand - Section

Section 33 in The Jharkhand Compulsory Registration of Marriages Act, 2017

33. Power to make rules.

(1)The State Government may, by notification in the official Gazette, make rules for carrying and the purposes of this Act.Annexure-1Application-cum- Verification Form
{|
  Application-cum-Verification Form(for Marriage Registration)>kj[k.M ljdkj/Government of Jharkhand   Joint Photograph Husband and Wife
We hereby apply to the Government of Jharkhand, for registration of Marriage as per the particulars below{||-|| Bridegroomoj| Brideo/kq|-| Name of applicantUID No. (*)|||-| Father's NameUID No. (optional)|||-| Mother's NameUID No. (optional)|||-| Nationality (Indian/foreign National/NRI) Yes/No|-| If yes give the passport No. (*)|-| Religion (*)|-| Full Address (*)|-| Mobile No./E-mail ID (optional)|-| Date of Birth (*)|-| Age at the time of Marriage (*)|-| civil condition at the time of|-| marriage (Marital status) (*)|-| Date of Marriage (*)|-| Place of Marriage (*)|-| Name of Witness (*)|-| Address of Witness (*)|}
We hereby declare that one of us has Indian Nationality andthat all the above details are complete and true to the best ofour knowledge and that we bear the liability of any falseinformation provided by us.
Date:-...........
Signature of Witnesses (i) …................ Signature of Applicants:- (i)…..................
(ii)…................   (ii) …................
(iii)…................    
For Office use
Remarks:Full Name of MarriageRegistrar.................................Designation............................Date....................................... Place ofRegistration:-..........................Signature..............................................
|}Note: - If any additional fields is/are required, the Annexure may be modified accordingly.Form-IICertificate of MarriageCertificate of Marriage issued under Compulsory Marriage Registration Act, 2017I (Name of Marriage Registrar) (office of Marriage Registrar) hereby certify that Mr. (Name of Husband with address) and Mrs. (Name of wife with address), appeared before me on this day of ............... 20 and that each of them in my presence and in the presence of three witnesses who have signed hereunder, have declared that a ceremony of marriage has been performed between them on........................at....................and they have been living together as husband and wife since the time of their marriage and in accordance with their desire to have their marriage registered under this act, the said marriage has this day of..........................................................20 is registered under Compulsory Marriage Registration Act, 2017, having effect from the date of marriage..................Name and Address of witnessesSd/-