Report No. 270
(B) Compulsory Registration of Marriages Rules:
(i) Bihar Marriage Registration Rules, 2006 are with respect to the compulsory registration of marriages. The same are applicable to the marriages of all citizens of India solemnised in the State;
(ii) Madhya Pradesh Compulsory Marriage Registration Rules, 2008 for all marriages solemnised in the State.
(iii) The Kerala Registration of Marriages (Common) Rules, 2008. provides that all Marriages solemnised in the State shall compulsorily be registered irrespective of religion of the parties. The Rules are now being implemented through the Director of Panchayat, who is Chief Registrar of marriage.
(iv) Compulsory Marriage Registration Rules, Chhattisgarh, 2006 makes marriage registration compulsory for all, irrespective of community or religion.
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