Report No. 15
B. Marriages before Ministers of recognised Churches
11. Solemnisation of marriages by Ministers of recognised Churches.-
(1) Marriages may be solemnised under this Act by any Minister of a recognised Church according to the rules of the Church of which he is a Minister and in the presence of at least two witnesses.
[Section 5, part, Christian Marriage Act.]
(2) No such marriage shall be solemnised-
(a) if the Minister has reason to believe that the solemnisation of the intended marriage would be contrary to the provisions of section 4; or
(b) if any other lawful impediment be shown to the satisfaction of the Minister why such marriage should not be solemnised; or
(c) unless a solemn declaration has been made before the Minister in the form specified in the Fourth Schedule
(i) by the bridegroom, and
(ii) by the bride, or, if she is a minor for whose marriage the consent of the guardian is required under this Act, by the guardian on behalf of the bride.
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