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 10] [Entire Act] UT Chandigarh - Subsection Section 10(2) in Haryana Compulsory Registration of Marriages Act, 2008 (2)On registration of the marriage,the Registrar shall issue a certificate of marriage to the parties in such form as may be prescribed.
