Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act] UT Chandigarh - Subsection Section 7(3)(c) in Haryana Compulsory Registration of Marriages Act, 2008 (c)the documents tendered before him do not prove the marital status of the parties,