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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1) in Andhra Pradesh Compulsory Registration of Marriages Act, 2002

(1)Subject to any Rules made in this behalf by the State including the Rules relating to payment of fee, any person may;
(a)Cause a search to be made by the Marriage Officer for any entry in the Register of Marriages: and,
(b)Obtain an extract from such Register relating to marriages.