Section 7(1) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002
(1)After the commencement of the Act, every marriage performed in the State shall be registered [online or otherwise, as the case may be] [Inserted by Act No. 28 of 2018, dated 25.10.2018.] under this Act in the manner provided in Section 8 notwithstanding the fact that the said marriage had been entered in the Marriage Registers governed by the any other personal laws of the bride or bridegroom or customs and traditions.
