4. In the Special Marriage Act, 1954, in section 27, in sub-section (1), clause (g) shall be omitted.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
4. In the Special Marriage Act, 1954, in section 27, in sub-section (1), clause (g) shall be omitted. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
