Report No. 15
19. Certificate not to be issued and marriage not to be solemnised in certain cases.-
No licensed Minister or Marriage Registrar shall issue a certificate of notice in respect of any marriage or solemnised any marriage under this Act-
(a) if he 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 his satisfaction why such certificate should not be issued or such marriage should not be solemnised.
[Section 17, part, section 41, part and section 42, part, Christian Marriage Act.]
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