1 [(1) ]The State Government 2 [may, by notification in the Official Gazette, make rules] in regard to the disposal of the fees mentioned in section 82, the supply of register-books, and the preparation and submission of returns of marriages solemnized under this Act. 3 [(2) Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before the State Legislature.]Open in Lexace · Ask the AI about this section
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