AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 23

Clause 23

This, like its Australian counterpart, provides for the recognition of marriages solemnised under the law of any foreign country which may be notified by the Central Government, provided the law contains provisions similar to those contained in the present Bill. The procedure for such recognition and the manner in which such recognition may be granted will be regulated by rules.1

1. See clause 28(2)(j).







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement