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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in The Foreign Marriage Act, 1969

(5)Registration of a marriage under this section shall be effected by the Marriage Officer by entering a certificate of the marriage in the prescribed form and in the prescribed manner in the Marriage Certificate Book, and such certificate shall be signed by the parties to the marriage and by three witnesses.