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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(c) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(c)the documents tendered before him do not prove the marital status of the parties; he may, after hearing the parties and recording the reasons in writing, refuse to register the marriage and may,-
(i)call upon the parties to produce such further information or documents as deemed necessary, for establishing the identity of the parties and the witnesses or correctness of the information or documents presented to him, and for that purpose direct the parties to appear before him with the require further information or documents on any other date as may be mutually fixed; or
(ii)if deemed necessary, also refer the papers to the local police station within whose jurisdiction the parties reside, for verification, and direct the parties to appear before him on any other date as may be mutually fixed.