Section 21 in Rajasthan Compulsory Registration of Marriages Act, 2009
21. Repeal and Savings.
- (l) Guidelines for compulsory registration of marriage issued by the Home Department vide order No. P. 6(19) Home-13/2006 dated 22.05.2006 are hereby repealed.(2)Notwithstanding such repeal all the marriages registered in accordance with such guidelines shall be deemed for all purposes the marriages registered under the provisions of this Act and all the certificates issued under the said guidelines shall be deemed to have been issued under the provisions of this Act.
