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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(f) in The U.P. Hindu Marriage Registration Rules, 1973

(f)"Sub-Registrar" means a Sub-Registrar appointed by the State Government under the Registration Act, 1908 (Act, No. 16 of 1908), and includes a person so appointed under Section 12 of that Act.