Report No. 18
Clause 22
The Special Marriage Act, 1954, allows persons belonging to different religions to marry. It is considered that since initial difference of religion does not come in the way of a marriage under that Act, the subsequent change of religion should not also affect any such marriage.1 Hence this clause.
The clause has been framed on wide lines, to stress the idea that personal law has nothing to do with such marriages.
1. See also the body of the Report, para. 12.
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