PUNJAB GOV'T. GAZ. (EXTRA), NOVEMBER 10, 2016 (KRTK 19, 1938 SAKA)
PART 1
GOVERNMENT OI PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
121
The 10th November, 2016
No. 41-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the Ist day of. November, 2016, is hereby published for general information:-
THE PUNJAB COMPULSORY REGISTRATION OF MARRIAGES (AMENDMENT) ACT, 2016.
(Punjab Act No. 34 of 2016)
AN
< ACT
Jurther to amend the Punjab Compulsory Registration of Marriages Act, 2012.
BE it enacted by the Legislature of the State of Punjab in the Sixty-
seventh Year of the Republic of India as follows :—
1. (1) This Act may be called the Punjab Compulsory Registration Short title and
of Marriages (Amendment) Act, 2016. commencement.
(2) It shall come into force on and with effect [rom the date of
its publication in the Official Gazette.
2. Inthe Punjab Compulsory Registration of Marriages Act, 2012, in Amendment in
section 3, for the words and signs “On or after the commencement of this Act, section 3 of
every marriage,—”, the words and signs “On or after the commencement of Pune etd of
this Act, every marriage except the marriage registered under the Anand
Marriage Act, 1909,” shall be substituted.
VIVEK PURI,
Secretary to Government of Punjab,
a. Department of Legal and Legislative Affairs.
1134/11-2016/Pb. Govt. Press, S.A.S. Nagar