Section 30 in The Jharkhand Compulsory Registration of Marriages Act, 2017
30.
The provision of this Act shall be in addition to and not in derogation of the provisions of Indian Christian Marriage Act, 1872, Anand Marriage Act, 1909, Hindu Marriage Act, 1955, Special Marriage Act, 1954, Kazi Act, 1880, Foreign Marriage Act, 1969, the Parsi Marriage and Divorce Act, 1936 or any other custom or personal law relating to marriage.
