Report No. 59
Section 31, S.M.A.- Section 31, Special Marriage Act (venue) should be revised on the lines of revised section 19, Hindu Marriage Act1.
1. Para. 9.25.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 59 Section 31, S.M.A.- Section 31, Special Marriage Act (venue) should be revised on the lines of revised section 19, Hindu Marriage Act1. 1. Para. 9.25. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
