Section 18(3)(c) in The Foreign Marriage Act, 1969

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Union of India - Subsection

Section 18(3)(c) in The Foreign Marriage Act, 1969

(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.