Report No. 23
Clause 14
This follows section 13 of the Special Marriage Act, but the certificate of marriage has been made conclusive proof of the formality regarding residence of a party also. This will enhance its utility.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 23 Clause 14 This follows section 13 of the Special Marriage Act, but the certificate of marriage has been made conclusive proof of the formality regarding residence of a party also. This will enhance its utility. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
