3. Exemption of certain marraiges from Act.-
Nothing in this Act shall apply to-
(a) any marriage between persons not professing the Sikh religion, or
(b) any marriage which has been judically declared to be null and void.
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3. Exemption of certain marraiges from Act.- Nothing in this Act shall apply to- (a) any marriage between persons not professing the Sikh religion, or (b) any marriage which has been judically declared to be null and void. |
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