The Marriage Registrar shall file all such notices and keep them with the records of his office, and shall also forthwith enter a true copy of all such notices in a book to be furnished to him for that purpose by the State Government, and to be called the "Marriage Notice Book"; and the Marriage Notice Book shall be open at all reasonable times, without fee, to all persons desirous of inspecting the same.Open in Lexace · Ask the AI about this section
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