(3)Nothing contained in this section shall authorise any court—(a)to make any decree of dissolution of marriage, except where—(i)the parties to the marriage are domiciled in India at the time of the presentation of the petition; or(ii)the petitioner, being the wife, was domiciled in India immediately before the marriage and has been residing in India for a period of not less than three years immediately preceding the presentation of the petition;(b)to make any decree annulling a voidable marriage, except where—(i)the parties to the marriage are domiciled in India at the time of the presentation of the petition; or(ii)the marriage was solemnized under this Act and the petitioner being the wife, has been ordinarily resident in India for a period of three years immediately preceding the presentation of the petition;(c)to make any decree of nullity of marriage in respect of a void marriage, except where—(i)either of the parties to the marriage is domiciled in India at the time of the presentation of the petition; or(ii)the marriage was solemnized under this Act and the petitioner is residing in India at the time of the presentation of the petition.(d)to grant any other relief under Chapter V or Chapter VI of the Special Marriage Act, 1954 (43 of 1954) except where the petitioner is residing in India at the time of the presentation of the petition.
