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Indian Christian Marriage Act,1872 83. Power to make rules 51 [(1) The State Government 52[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-book, and the preparation and submission of returns of marriages solemnized under this Act.]
53 [(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.]]    |
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