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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in The Punjab Compulsory Registration Of Marriages Act, 2012

(1)The memorandum of marriage may be submitted to the Registrar of Marriages, after the the expiry of a period of three months, but not after six months, alongwith such fee, as may be prescribed, by describing the reasons for not submitting the said memorandum within the stipulated period.