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[Cites 0, Cited by 7] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Special Marriage Act, 1954

(2)The marriage may be solemnized in any form which the parties may choose to adopt:Provided that it shall not be complete and binding on the parties, unless each party says to the other in the presence of the Marriage Officer and the three witnesses and in any language understood by the parties,I. (A), take thee (B), to be my lawful wife (or husband).