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Union of India - Section

Section 2 in The Anand Marriage Act, 1909

2. Validity of Anand marriages

All marriages which may be or may have been duly solemnized according to the Sikh marriage ceremony called Anand (commonly known as Anand Karaj) shall be, and shall be deemed to have been with effect from the date of the solemnization of each respectively , good and valid in law.