Report No. 23
Clause 24
This follows, in substance, the Australian Act. Certification under this clause is given an evidentiary value, so that a document issued by the marriage officer-whether a copy or translation-can be admitted as evidence in India, in the same manner as a certificate issued by a competent authority of this country. Registration,1 on the other hand, equates the marriage registered with a marriage solemnised under this Act.
1. Under clause 17.
Clause 25
This provides that certified copies of entries in certain books shall be evidence.1
1. Cf. the Christian Marriage, etc., Bill, annexed to the 15th Report.
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