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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in Madhya Pradesh Anand Marriages Registration Rules, 2018

(2)Any person aggrieved of an order passed by the District Registrar of Marriages, may file an appeal to the Chief registrar of marriages in Form-III within a period of sixty days from the date of receipt of copy of such order, on payment of a fee of rupees five hundred in the form of court fee stamps.