Section 24(1)(b) in The Foreign Marriage Act, 1969

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Union of India - Subsection

Section 24(1)(b) in The Foreign Marriage Act, 1969

(b)a party to the marriage who is such citizen produces to a Marriage Officer in the country in which the marriage was solemnized—

(i)a copy of the entry in respect of the marriage in the marriage register of that country certified by the appropriate authority in that country to be a true copy of that entry; and

(ii)if the copy of that entry is not in the English language, a translation into the prescribed language of that copy; and

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Union of India - Subsection

Section 24(1)(b) in The Foreign Marriage Act, 1969