Section 60(3) in The Indian Christian Marriage Act, 1872
(3)in the presence of a person licensed under section 9, and of at least two credible witnesses other than such person, each of the parties shall say to the other—“I call upon these persons here present to witness that, I, A.B., in the presence of Almighty God, and in the name of our Lord Jesus Christ, do take thee, C.D., to be my lawful wedded wife or husband” or words to the like effect:[***]
