Section 1 in Haryana Compulsory Registration of Marriages Act, 2008
1. In sub-section (1) of section 1, for the words and figures "the Haryana Compulsory Registration of Marriages Act, 2008, the words and figures "the Haryana Compulsory Registration of Marriages Act, 2008, as extended to the Union Territory of Chandigarh" shall be substituted.
