Report No. 23
15. Validity of foreign marriages in India.-
Subject to the other provisions contained in this Act a marriage solemnised in the manner provided in this Act shall be recognised by courts in India as a valid marriage.
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Report No. 23 15. Validity of foreign marriages in India.- Subject to the other provisions contained in this Act a marriage solemnised in the manner provided in this Act shall be recognised by courts in India as a valid marriage. |
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