Report No. 15
Clause 56
Sub-clause (1).-This is new and is intended to expedite the disposal of objections to a proposed marriage.
Sub-clause (2).-This is also new. Complaints received show that very often the Ministers licensed by the State Government refuse to solemnise a particular marriage without reasonable cause. It seems desirable to make a provision that such refusal shall be punishable. Hence the sub-clause.
The sub-clause has been made applicable to Marriage Registrars also, for the sake of comprehensiveness.
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