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Union of India - Section

Section 21 in The Indian Christian Marriage Act, 1872

21. Procedure on receipt of notice.—

If any such notice be received by such Minister, he shall not issue his certificate and shall not solemnize the said marriage until he has examined into the matter of the said prohibition, and is satisfied that the person prohibiting the marriage has no lawful authority for such prohibition,or until the said notice is withdrawn by the person who gave it.