Report No. 15

Clause 63

The words "and such person shall make the like marginal entry in the certificate thereof" have been omitted. Under existing section 54 of the Christian Marriage Act, when a marriage is registered, an entry has to be made at two places

(i) in the marriage register book, and

(ii) also in the counterfoil.

But in the scheme proposed, there is no separate certificate. The only entry is in the marriage register book.1 Hence this omission in the draft.

Section 49 of the Special Marriage Act does contain the omitted words. But even in that Act the words appear to be out of place, in view of the provisions of section 13 of the Special Marriage Act.

1. See clause 23(1).