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State of West Bengal - Act

Special Marriage (West Bengal Amendment) Act, 1999

WEST BENGAL
India

Special Marriage (West Bengal Amendment) Act, 1999

Act 20 of 1999

  • Published on 1 January 1999
  • Commenced on 1 January 1999
  • [This is the version of this document from 1 January 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Special Marriage (West Bengal Amendment) Act, 1999West Bengal Act 20 of 1999Assent of the ...An Act to amend the Special Marriage Act, 1954, in its application to West Bengal.Whereas it is expedient to amend the Special Marriage Act, 1954, in its application to West Bengal, for the purpose and in the manner hereinafter appearing:It is hereby enacted as follows:-

1. Short title and commencement.

(1)This Act may be called the Special Marriage (West Bengal Amendment) Act, 1999.
(2)It shall come into force at once.

2. Application of the Act.

- The Special Marriage Act, 1954 (hereinafter referred to as the principal Act) shall, in its application to West Bengal, be amended for the purpose and in the manner hereinafter provided.

3. Amendment of section 48 of Act 43 of 1954.

- In section 48 of the principal Act, for the words "Registrar-General of Births, Deaths and Marriages", the words "Registrar General of Marriages" shall be substituted.