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

State of Mizoram - Subsection

Section 7(2) in Mizo Marriage, Divorce and Inheritance of Property Act, 2014

(2)The marriage must be solemnized in the presence of at least two witnesses besides the Licenced Officer who administers solemnization and that the best man and the bridesmaid will be competent witnesses.