Section 3(1)(a) in The Jharkhand Compulsory Registration of Marriages Act, 2017

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State of Jharkhand - Subsection

Section 3(1)(a) in The Jharkhand Compulsory Registration of Marriages Act, 2017

(a)"Marriage" means and includes all marriages solemnized between a male and a female, irrespective of the religion or caste of either party to the marriage and also includes a remarriage under any of the following Act, custom or laws, namely:-

(i)the Special Marriage Act, 1954;

(ii)the Hindu Marriage Act, 1955 (25 of 1955);

(iii)the Indian Christian Marriage Act, 1872 (15 of 1872);

(iv)the Muslim Personal Law (Shariat) Application Act, 1937 (26 of 1937);

(v)the Anand Marriage Act, 1909 (7 of 1909);

(vi)the Kazis Act, 1880;

(vii)the Foreign Marriage Act, 1969; or

(viii)the Parsi Marriage and Divorce Act, 1936;

(ix)any other custom or personal law relating to marriage.

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State of Jharkhand - Subsection

Section 3(1)(a) in The Jharkhand Compulsory Registration of Marriages Act, 2017