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[Cites 0, Cited by 5] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Foreign Marriage Act, 1969

(4)Nothing contained in sub-section (1) shall authorise any court to grant any relief under this Act in relation to any marriage in a foreign country not solemnized under it, if the grant of relief in respect of such marriage (whether on any of the grounds specified in the Special Marriage Act, 1954 (43 of 1954) or otherwise is provided for under any other law for the time being in force.