Obtain
Marriage Certificate: Maharashtra
Procedure
Different
types of marriage registration are done.
·
Court
marriage ? The bride-to-be and the bridegroom-to-be will fill up the forms at
the office of the Registrar of Marriage and provide Ration Cards in original
for verification of address. After 30 days the marriage is solemnised in the
Registrar's office in the presence of two witnesses. After that, the
certificate will be issued.
·
Registration
of marriages already solemnised in society as per religious ceremonies - In
this category, after the marriage is solemnised in the community, the bride and
the bridegroom can register their marriage in the Registrar's Office by filling
the necessary form in the presence of 2 witnesses. The invitation card and
Registration certificate issued by the community center is given as evidence.
For identification purpose, the Ration Card in original is to be shown.
Marriage Certificate
