Section 11(1)(a) in Himachal Pradesh Registration of Marriages Act, 1996

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State of Himachal Pradesh - Subsection

Section 11(1)(a) in Himachal Pradesh Registration of Marriages Act, 1996

(a)the Chief registrar of Marriages is satisfied that a marriage has been duly solemnized in a foreign country in accordance with the law of that country between the parties of whom one at least was a citizen of India; and

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State of Himachal Pradesh - Subsection

Section 11(1)(a) in Himachal Pradesh Registration of Marriages Act, 1996