Section 1 in The M.P. Compulsory Registration of Marriages Rules, 2008
1. Short title, extent, application and commencement.
(1)These rules may be called the Madhya Pradesh Compulsory Registration of Marriages Rules, 2008(2)They extend to the whole of the State of Madhya Pradesh.(3)These rules shall be applicable for the compulsory registration of marriages and do not override the previous rules or notification issued for registration of special marriages but do override the previous rules made under any other Act pertaining to registration of marriages.(4)They shall come into force from the date of publication in the Official Gazette.
