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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2)(k) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(k)"Registrar General" means the Registrar General of Births, Deaths and Marriages appointed under any law for the time being in force relating to the registration of births, deaths and marriages.