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[Cites 0, Cited by 3] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in The Special Marriage Act, 1954

(3)The provisions of sub-section (2) shall be without prejudice to the provisions contained in section 6 of the General Clauses Act, 1897, which shall also apply to the repeal of the corresponding law as if such corresponding law had been an enactment.THE FIRST SCHEDULE[See section 2 (b)]"Degrees of Prohibited relationship"