Report No. 23

Chapter III

Registration of Foreign Marriages Solemnised under other Laws

17. Registration of foreign marriages.-

(1) Where-

(a) a marriage officer is satisfied that a marriage has been duly solemnised in a foreign country in accordance with the law of that country between parties of whom one at least was a citizen of India; and

(b) a party to the marriage informs the marriage officer in writing that he or she desires the marriage to be registered under this section, the marriage officer may, upon payment of the prescribed fee, register the marriage.

(2) No marriage shall be registered under this section unless at the time of registration it satisfies the conditions mentioned in section 4.

(3) Registration of a marriage under this section shall be effected by the marriage officer by entering a certificate of the marriage in the prescribed form and in the prescribed manner in the Marriage Certificate Book, and such certificate shall be signed by the parties to the marriage and by three witnesses.

(4) A marriage registered under this section shall, as from the date of registration, be deemed to have been solemnised under this Act.

(Cf. section 26, Australian Act.)