Report No. 15
62. Savings regarding irregularities.-
Whenever any marriage has been solemnised between two Christians under this Act in accordance with the provisions of section 6, it shall not be void merely on account of any irregularity in respect of any of the following matters, namely:-
(i) any statement made in regard to the dwelling place of the persons married;
(ii) the notice of the marriage;
(iii) the certificate of the notice of the marriage or translation thereof;
(iv) the registration of the marriage.
[Section 77, Christian Marriage Act.]
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