Section 3 in The Parsi Marriage And Divorce Act, 1936
3. Requisites to validity of Parsi marriages
.[(1)] [Section 3 renumbered as sub-Section (1) thereof by Act 5 of 1988, Section 2 (w.e.f. 15.4.1988).] No marriage shall be valid if(a)the contracting parties are related to each other in any of the degrees of consanguinity or affinity set forth in Schedule I; or(b)such marriage is not solemnized according to the Parsi form of ceremony called Ashirvad by a priest in the presence of two Parsi witnesses other than such priest; or(c)[ in the case of any Parsi (whether such Parsi has changed his or her religion or domicile or not) who, if a male, has not completed twenty-one years of age, and if a female, has not completed eighteen years of age.] [Substituted by Act 5 of 1988, Section 2, for Clause (c) (w.e.f. 15.4.1988).](2)[ Notwithstanding that a marriage is invalid under any of the provisions of sub-section (1), any child of such marriage who would have been legitimate if the marriage had been valid, shall be legitimate.] [Inserted by Act 5 of 1988, Section 2 (w.e.f. 15.4.1988).]
