Report No. 15
Chapter III
Solemnisation of Christian Marriages
A. Persons authorised to solemnise marriages
6. Who may solemnise marriages.-
Marriages may be solemnised under this Act-
(a) by any Minister of a recognised Church;
(b) by any Minister of Church licensed under section 8 to solemnise marriages;
(c) by, or in the -presence of, a Marriage Registrar appointed under section 9 or section 10.
[Section 5, part, Christian Marriage Act.]
Back
