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[Cites 0, Cited by 1] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The Special Marriage Act, 1954

(1)The Central Government, in the case of [* * *] [The words "diplomatic and consular officers and other" omitted by Act 33 of 1969, Section 29 (w.e.f. 31.8.1969).]officers of the Central Government, and the State Government, in all other cases, may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.