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State of Madhya Pradesh - Section
Section 17 in The M.P. Compulsory Registration of Marriages Rules, 2008
17. Power of State Government to give directions.
- The State Government may, from time to time for the effective, and smooth implementation of the provisions of the rules, issue such directions not inconsistent with the provisions of these rules, to the Registrar of Marriages and the Collector, who shall have superintendence on the Registrar of Marriages of the concerned district.Form No. 1Proforma of Memorandum[See Rule 7 (1) (a)]To,| The Registrar of Marriages,….................................................................................... | Passport sizephotograph ofbridegroom and bridewith self attestationafter affixing |