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[Cites 0, Cited by 16] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Special Marriage Act, 1954

(2)On a certificate being entered in the Marriage Certificate Book by the Marriage Officer, the Certificate shall be deemed to be conclusive evidence of the fact that a marriage under this Act has been solemnized and that all formalities respecting the signatures of witnesses have been complied with.