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

State of Himachal Pradesh - Subsection

Section 7(4) in Himachal Pradesh Registration of Marriages Act, 1996

(4)On receipt of the Memorandum, the Registrar of Marriages shall file the same in the marriage register maintained by him and shall send the duplicate copy thereof to the Chief Registrar of Marriages.