Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] Union of India - Subsection Section 2(e) in The Foreign Marriage Act, 1969 (e)"official house", in relation to a Marriage Officer, means—(i)the official house of residence of the officer;(ii)the office in which the business of the officer is transacted;(iii)a prescribed place; and
