Report No. 15
The Third Schedule
[See section 15(1)]
Form of Certificate of Notice
I, ....................... do hereby certify that, on the..................... day of.................., notice was duly entered in my Marriage Notice Book of the marriage intended between the parties therein named and described, delivered under the hand of both the parties, that is to say,-
| Name | Condition | Occupation | Date of birth | Dwelling place | Permanent dwelling place, if present dwellling place not permanent | Length of residence, | Church chapel or placeof worship in which marriage is to be solemnised (if the marriage is to be so solemnised) |
A.B. Unmarried
Widower
Divorcee
C.D. Unmarried
Widow
Divorcee
and that the declaration ................................................ required by section* ................................. of the Christian Marriage and Matrimonial Cause Act .................................* has been duly made by the said ...........................
Date of notice entered..................................
Date of certificate given...............................
Witness my hand this .......................day of....................... 19.........................
(Sd.)
This certificate will be void unless the marriage is solemnised on or before the................ day of..................... 19
Licensed Minister**
Marriage Registrar***
[Sch II, Christian Marriage Act]
* To be filled up.
** Strike off what is inapplicable.
*** Strike off if not applicable. If in lieu of guardian's consent, permission of the district court has been obtained, state so.
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