Report No. 23
Chapter II
Solemnisation of Foreign Marriages
4. Conditions relating to solemnisation of foreign marriages.-
A marriage between parties one of whom at least is a citizen of India may be solemnised under this Act by or before a marriage officer in a foreign country, if, at the time of the marriage, the following conditions are fulfilled, namely-
(a) neither party has a spouse living,
(b) neither party is an idiot or a lunatic,
(c) the bridegroom has completed the age of twenty-one years and the bride the age of eighteen years at the time of the marriage, and
(d) the parties are not within the degrees of prohibited relationship.
[Cf. section (1), English Act, section 9(1) Australian Act, and section 4, S.M.A.]
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