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[Cites 0, Cited by 0] [Section 7] [Entire Act]

UT Chandigarh - Subsection

Section 7(5) in Haryana Compulsory Registration of Marriages Act, 2008

(5)Such parties to a marriage who were married prior to the date of commencement of this Act may, also get their marriage registered if they are residents of the State at the time of registration of the marriage, subject to the terms and conditions as mentioned in sub-sections (2),(3) and (4).