Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(iii) in Andhra Pradesh Compulsory Registration of Marriages Rules, 2003 (iii)In the absence of any Marriage Officer, the District Registrar of Marriages shall register the marriage following the due formalities.
