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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3) in Tamil Nadu Registration of Marriages Rules, 2009

(3)The Registrar on receipt of the memorandum of a certified copy of the memorandum under sub-rules (1) and (2) shall file it in the register maintained by him without levying any additional fee and register the marriage following the procedure and inform the action taken by him to the District Registrar.