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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Compulsory Registration of Marriages Rules, 2008

(b)"Marriage" means all marriages solemnized, performed or contracted between a male and female, irrespective of the religion or caste of cither party to the marriage and includes marriages performed as per law, custom, practice or any tradition of either party to the marriage and also includes a re-marriage;