Report No. 15
15. Issue of certificate of notice.-
(1) Any licensed Minister or Marriage Registrar consenting or intending to solemnise any marriage under this Act shall, on being required so to do by or on behalf of either of the persons by whom the notice was given, issue under his hand a certificate of notice in the form specified in the Third Schedule.
[Section 17, part, sections 24, 41, part and 50, Christian Marriage Act.]
(2) No such certificate shall be issued-
(a) until the expiration of seven days from the date of publication of the notice or, where the bride is a minor, until the expiration of twenty-one days from the said date; and
(b) unless a solemn declaration has been made before the licensed Minister or the Marriage Registrar, as the case may be, 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.
[Section 18 and section 42 part, Christian Marriage Act.]
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