Report No. 15
Fourth Schedule
This is new and, follows the corresponding Schedule in the Special Marriage Act. As to the note regarding minor bride, the substantive provision1 may be seen.
1. Clause 15(2)(b)(ii).
Fifth Schedule
The form of "certificate of marriage" contained in the existing Act, has been replaced by a simplified form which follows the corresponding provision in the Special Marriage Act.
The declaration to be filed regarding absence of impediment etc.1 would be much earlier than the actual solemnisation-at least in the case of licensed Ministers and Marriage Registrars2-, and hence the witnesses who signed the declaration may not necessarily be the same as those who attend the marriage. In view of this, the reference to those witnesses, though found in the Special Marriage Act, has not been adopted.
1. See the Fourth Schedule as proposed.
2. See clause 15(2)(b), etc.
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