Section 3(1)(c) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(c) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003

(c)performed by the persons appointed or licensed under law to perform the marriages and records are maintained regarding the marriages performed by them those appointed or licensed persons.

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State of Andhra Pradesh - Subsection

Section 3(1)(c) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003