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Citedby 16 docs - [View All]
Srikant Rangacharya Adya vs Anuradha on 17 July, 1979
Avinash Eknath Nikalje vs Sou. Leela Avinash Nikalje on 24 October, 2002
Samar Ghosh vs Jaya Ghosh on 26 March, 2007
Uma Charan Roy vs Sm. Kajal Roy on 1 September, 1970
Anupam Das vs Smt. Mampi Das on 4 October, 2007

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[Section 13] [Complete Act]
Central Government Act
Section 13(1) in The Special Marriage Act, 1954
(1) When the marriage has been solemnized, the Marriage Officer shall enter a certificate thereof in the form specified in the Fourth Schedule in a book to be kept by him for that purpose and to be called the Marriage Certificate Book and such certificate shall be signed by the parties to the marriage and the three witnesses.