The Foreign Marriage Act, 1969
(Act no. 33 of 1969)
Contents |
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Sections |
Particulars |
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Chapter I |
Preliminary |
1 |
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2 |
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3 |
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Chapter II |
Solemnization of
Foreign Marriages |
4 |
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5 |
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6 |
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7 |
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8 |
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9 |
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10 |
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11 |
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12 |
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13 |
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14 |
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15 |
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16 |
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Chapter III |
Registration of
Foreign Marriages solemnized under other laws. |
17 |
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Chapter
IV |
Matrimonial Relief in
respect of Foreign Marriage. |
18 |
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Chapter V |
Penalties. |
19 |
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20 |
Punishment of contravention of certain other conditions for marriage |
21 |
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22 |
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Chapter VI |
Miscellaneous |
23 |
Recognition of marriages solemnized under law of other countries |
24 |
Certification of documents of marriages solemnized in accordance with local law in a foreign country |
25 |
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26 |
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27 |
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28 |
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29 |
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30 |
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Schedules
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Schedule 1 |
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Schedule 2 |
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Schedule 3 |
Preamble
No.33 OF 1969
[31st August, 1969]
An Act to make provision relating to marriages of citizens of
India outside India.
BE it enacted by Parliament In the Twentieth Year of the Republic of India as follows