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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(1) in The Indian Christian Marriage Act, 1872

(1)The State Government may, by notification in the Official Gazette, make rules in regard to the disposal of the fees mentioned in section 82, the supply of register books, and the preparation and submission of returns of marriage solemnized under this Act.