Section 55 — Certificates to be sent monthly to Registrar General.
The Indian Christian Marriage Act, 1872
The Marriage Registrar shall forthwith separate the certificate from the marriage-register-book and send it, at the end of every month, to the 1 [Registrar General of Births, Deaths and Marriages]. Custody of register-book .The Marriage Registrar shall keep safely the said register-book until it is filled, and shall then send it to the 1 [Registrar General of Births, Deaths and Marriages], to be kept by him with the records of his office.Open in Lexace · Ask the AI about this section