Report No. 23

Chapter VI

Miscellaneous

23. Recognition of marriages solemnised under law of other countries.-

If the Central Government is satisfied that the law in force in any foreign country for the solemnisation of marriages contains provisions similar to those contained in this Act, it may, by notification in the Official Gazette, declare that marriages solemnised under the law in force in such foreign country shall be recognized by courts in India as valid.

[Cf. section 34(c), Australian Act.]