Report No. 15
Clause 3
The following changes have been made in the existing provision:
(i) The provision is sought to be changed by limiting its scope to cases where both the parties are Christians.1
(ii) The existing provision to the effect that a marriage solemnised otherwise than in accordance with the provisions under this Act shall be void, has been omitted as unnecessary.
(iii) Marriages solemnised under the Special Marriage Act have been expressly excluded from the scope of the section. Though there is also a general savings for such marriages,2 it has been considered necessary, in the interests of clarity, to insert that saving provision here also.
(iv) The expression "persons both of whom are Christians" has been adopted, as more accurate. (The form "persons Christians" has been adopted in other clauses also, except in lengthy sentences where it was found to be adding to the length.)
1. For a detailed discussion, please see the body of the Report, para. 4.
2. See clause 75.
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