Report No. 90
Canon 1074
1. Between the abductor and the woman who has been abducted with a view to marriage, there can be no marriage as long as she remains in his power.
2. If the woman, upon being separated from the abductor and placed in a safe and free place, consents to have him for her husband, the impediment ceases.
3. As regards the nullity of marriage, the violent detention of a woman is regarded as equivalent to abduction, that is, when a man, with a view to marriage, violently detains a woman in the place where she is staying or to which she has freely come.
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