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Report No. 15

Chapter II

Conditions for Christian Marriages

3. Marriage, between Christians to be solemnised according to Act.-Every marriage between persons both of whom are Christians shall be solemnised in accordance with the provisions of this Act, unless the marriage is solemnised under the provisions of the Special Marriage Act, 1954 (43 of 1954).

[Section 4, Christian Marriage Act]



Report on the Law of Christian Marriage and Divorce Back




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