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Ker. HC: Can Register Marriage Under Foreign Marriage Act Only if One of the Parties is an Indian Cit - (03 Feb 2025)

FAMILY

Ker. HC has observed that on comparison of the provisions of Special Marriage Act and Foreign Marriage Act, it is apparent that a marriage between parties, of whom at least one is a citizen of India, can be solemnised and/or registered or certified before a Marriage Officer in a foreign country.

Tags : KERALA HIGH COURT   SPECIAL MARRIAGE ACT   FOREIGN MARRIAGE ACT  

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