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[Cites 0, Cited by 0] [Section 7A(3)] [Section 7A] [Entire Act]

State of Tamilnadu - Subsection

Section 7A(3)(c) in Hindu Marriage (Tamil Nadu Amendment) Act, 1967

(c)render valid a marriage between any two Hindus solemnized at any time before such commencement, if such marriage was invalid at that time on any ground other than that it was not solemnized in accordance with the customary rites and ceremonies of either party thereto: