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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in Himachal Pradesh Registration of Marriages Act, 1996

(2)Every Registrar of Marriages shall, without fee or reward, enter in the Marriage Register maintained under this Act and shall also take steps to inform himself carefully of every marriage, which takes place in his jurisdiction and to ascertain and register the particulars required to be registered.