Indian Matrimonial Causes (War Marriages) Act, 1948

3. Application of Act

The marriages to which this Act applies are marriages solemnized during the war period, where the husband was, at the time of the marriage, domiciled outside India , and the wife was, immediately before the marriage, domiciled in India :

Provided that this Act shall not apply to any marriage if, since the solemnization thereof, the parties thereto have resided together in the country in which the husband was domiciled at the time of the residence.

Explanation.- For the purposes of the above proviso the whole of the United States of America, the whole of the United Kingdom and the whole of any British possession 3[***] shall each be treated as one country.