Report No. 15
6. Modes of solemnisation of marriages.-
Coming next to the topic of solemnisation of marriages, section 5 of the Indian Christian Marriage Act, 1872, enumerates five different modes in which marriages could be solemnised. It has been pressed before us that the law as laid down in the section is complicated and cumbersome and that it should be simplified by prescribing one mode of solemnisation for all marriages between Christians in India. We agree that the ultimate goal should be to enact one law applicable to all Christians; but, as will presently appear, it is not feasible, in the conditions as they exist, to enact such a law, and it is now possible only to make a near approach to it.
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