Section 7A(3)(a) in Hindu Marriage (Tamil Nadu Amendment) Act, 1967

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State of Tamilnadu - Subsection

Section 7A(3)(a) in Hindu Marriage (Tamil Nadu Amendment) Act, 1967

(a)render valid any marriage referred to in clause (b) of sub-section (2), if before the commencement of the Hindu .Marriage l[Tamil Nadu] Amendment) Act, 1967,-

(i)such marriage has been dissolved under any custom or law; or

(ii)the women who was a party to such marriage has, whether during or after the life of the other party thereto, lawfully married another; or

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State of Tamilnadu - Subsection

Section 7A(3)(a) in Hindu Marriage (Tamil Nadu Amendment) Act, 1967