The Foreign Marriage Act, 1969
27.Act not validity of marriages outside it.-
Nothing in this Act shall in any way affect the validity of a marriage solemnized in a foreign country otherwise than under the Act.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
The Foreign Marriage Act, 1969 27.Act not validity of marriages outside it.- Nothing in this Act shall in any way affect the validity of a marriage solemnized in a foreign country otherwise than under the Act. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
