Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 4 in Rajasthan Compulsory Registration of Marriages Act, 2009

4. Appointment of Registrar.

- The State Government may, by notification in the Official Gazette, appoint, either by name or by virtue of office, as many persons as it thinks necessary to be the Registrar of Marriages for such local areas as may be prescribed.