Section 3 in The Hindu Marriage Validity Act, 1949
3. Validity of marriages between Hindus.
- Notwithstanding anything contained in any other law for the time being in force or in any text, rule or interpretation of Hindu law or in any custom or usage, no marriage between Hindus shall be deemed to be invalid or ever to have been invalid by reason, only of the fact that the parties thereto belonged to different religions, castes, sub-castes or sects.
