3. Validation of records of marriages validated by section 2.-

Certificates of marriages which are declared by section 2 to be good and valid in law, and register books, and certified copies of true and duly authenticated extracts therefrom, deposited or purporting to be deposited in compliance with the provisions of the Indian Christian Marriage Act, 1872 (15 of 1872), in so far as the register, books and extracts relate to such marriages as aforesaid, shall be received as evidence of such marriages as if such marriages had been duly solemnized under the said Act.