Report No. 23
15. Registration.-
There are provisions in the English and Australian Acts for registration of marriages solemnised outside the purview of the respective Acts. Such registration has, as noted by us earlier,1 only a restricted object. Under sections 15 and 18(1) of the Special Marriage Act, 1954, a marriage registered under the Act has substantially been assimilated to marriages solemnised under the Act. This scheme has been found to be productive of beneficial results. We see no reason why similar provisions should not be made in respect of marriages solemnised outside India. We recommend accordingly.2
1. See paras. 5(4) and 6(4), supra.
2. See App I, clause 17(1)(2)(4).
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