Report No. 23
11. Marriage not to be in contravention of local laws.-
(1) The marriage officer shall not solemnise a marriage under this Act if the intended marriage is prohibited by any law in force in the foreign country where it is to be solemnised.
(2) The marriage officer may refuse to solemnise a marriage under this Act on the ground that in his opinion, the solemnisation of the marriage would be inconsistent with international law or the comity of nations.
(3) Where a marriage officer refuses to solemnise a marriage under this section, any party to the intended marriage may appeal to the Central Government in the prescribed manner within a period of thirty days from the date of such refusal: and the marriage officer shall act in conformity with the decision of the Central Government on such appeal.
(Cf. section 19, English Act and section 23, Australian Act)
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